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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(v) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(v)In accordance with the directions issued by the Reserve Bank to Authorized Dealers, where the export is covered by the arrangement between the Central Government and the Government of a foreign country or by the credit arrangement entered into by the Exim Bank with a financial institution in a foreign state;