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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(B) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016

(B)Auditor's certificate:
(i)indicating the manner in which the remittable amount has been arrived and supported by a statement of assets and liabilities of the applicant, and indicating the manner of disposal of assets;
(ii)confirming that all liabilities in India including arrears of gratuity and other benefits to the employees etc., of the branch/ office have been either fully met or adequately provided for;
(iii)confirming that no income accruing from sources outside India (including proceeds of exports) has remained un-repatriated to India; and
(iv)confirming that the branch/office has complied with all regulatory requirements stipulated by the Reserve Bank of India from time to time regarding functioning of such offices in India.