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

Union of India - Subsection

Section 5(1)(a) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(a)[Payment for import of eligible goods and services by credit to ACU Dollar account and / or ACU Euro account and / or ACU Japnese Yen account in India of a bank of the member country in which the other party to the transaction is resident or by debit to the ACU Dollar account and / or ACU Euro account and / or ACU Japnese Yen account of the authorized dealer maintained with the correspondent bank in that member country:] [Substituted by Notification No. FEMA 14(R)/(2)/2020-RB, dated 04.03.2020 (w.e.f. 2.5.2016).]