Section 5A(1)(a) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

(a)while on a visit to any place outside India by way of payment for services not arising from any business in or anything done in India; or

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