Section 2 in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015
2. Definitions.
- In these Regulations, unless the context otherwise requires, -(i)'Act' means the Foreign Exchange Management Act, 1999 (42 of 1999);(ii)'Authorized dealer' means a person authorized as an authorized dealer under sub-section (1) of section 10 of the Act;(iii)'Foreign Currency Account' means an account held or maintained in currency other than the currency of India or Nepal or Bhutan;(iv)'Schedule' means schedule to these Regulations;(v)the words and expressions used but not defined in these Regulations shall have the same meanings respectively assigned to them in the Act.
