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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Foreign Exchange Management (Deposit) Regulations, 2000

(a)[ credits to the account shall be only by way of,- [ Substituted by G.S.R. 442(E), dated 2.6.2009 (w.e.f. 23.6.2009).]
(i)proceeds of inward remittances received from outside India through normal banking channels; and
(ii)transfer of funds, from the rupee account of diplomatic mission in India, which are collected in India as visa fees and credited to such account,]