Section 14(4)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 14(4)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(b)in conformity with the provisions of the regulations in Part I or are same as those for which approval under sub-regulation (3) was obtained, the Indian party shall submit a report to the Reserve Bank, giving details of the remittances made, within 30 days of effecting the final remittance.

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Union of India - Subsection

Section 14(4)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004