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[Cites 0, Cited by 25] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(p) in The Foreign Exchange Regulation Act, 1973

(p)"person resident in India" means-
(i)a citizen of India, who has, at any time after the 25th day of March, 1947, been staying in India, but does not include a citizen of India who has gone out of, or stays outside, India, in either case-