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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] Union of India - Subsection Section 5A(3) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000 (3)The account shall be maintained in the form of Current Account and shall not bear any interest.
