Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(b) in The Foreign Exchange Management [Withdrawal Of General Permission To Overseas Corporate Bodies (Ocbs)] Regulations, 2003

(b)where any borrowing from or loan to an OCB, whether in foreign exchange or in rupees made in accordance with the regulations as applicable, is outstanding on the date of commencement of these regulations, such borrowings or loan shall not be renewed on becoming due, and no interest thereon shall accrue after it falls due for repayment.