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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(f) in The Foreign Contribution (Regulation) Act, 1976

(f)by way of remittance received, in the ordinary course of business, through any official channel, post office, or any authorised dealer in foreign exchange under the [Foreign Exchange Regulation Act, 1973 (46 of 1973)].