Section 2 in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000
2. Definitions. - In these regulations, unless the context otherwise requires,--
(a)"Act" means, the Foreign Exchange Management Act, 1999 (42 of 1999);(b)"authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act;(c)"EEFC account", "RFC account" means the accounts referred to in the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2000;(d)"FCNR (B) account", "NRE account" means the accounts referred to in the Foreign Exchange Management (Deposit) Regulations, 2000;(e)"Indian entity" means a company or a body corporate or a firm in India;(f)"joint venture abroad" means a foreign concern formed, registered or incorporated in a foreign country in accordance with the laws and regulations of that country and in which investment has been made by an Indian entity;(g)"Schedule" means the Schedule to these regulations;(h)"wholly owned subsidiary abroad" means a foreign concern formed, registered or incorporated in a foreign country in accordance with the laws and regulations of that country and whose entire capital is owned by an Indian entity;(i)the words and expressions used but not defined in these regulations shall have the same meaning respectively assigned to them in the Act.
