Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(xiv) in Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (xiv)"Restricted End Uses" shall mean end uses where borrowed funds cannot be deployed and shall include the following:
