Section 4(2)(ii) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

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Union of India - Subsection

Section 4(2)(ii) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

(ii)[] [ Clauses (iii) and (iv) renumbered as Clauses (ii) and (iii) by G.S.R. 60(E), dated 9.2.2005 (w.r.e.f. 24.3.2004).] A branch outside India of an authorised dealer being a bank incorporated or constituted in India, may borrow in foreign currency in the normal course of its banking business outside India, subject to the directions or guidelines issued by the Reserve Bank from time to time, and the Regulatory Authority of the country where the branch is located.

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Union of India - Subsection

Section 4(2)(ii) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000