Section 3(2) in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000
(2)[ Without prejudice to the provisions of sub-regulation (1), Reserve Bank may, on application made to it and on being satisfied that it is necessary to do so, allow a person to take or send out of India or bring into India currency notes of Government of India and/or of Reserve Bank of India subject to such terms and conditions as the Bank may stipulate.] [Inserted by G.S.R. 201(E), dated 27.2.2001 (w.e.f. 27.2.2001).]
