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[Cites 0, Cited by 8] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Foreign Exchange Management Act, 1999

(5)A person resident outside India may hold, own, transfer or invest in Indian currency, security or any immovable property situated in India if such currency, security or property was acquired, held or owned by such person when he was resident in India or inherited from a person who was resident in India.