Section 4(3)(h) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(h) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

(h)by way of earnings received as the proceeds of life insurance policy claims/ maturity/ surrender values settled in foreign currency from an insurance company in India permitted to undertake life insurance business by the Insurance Regulatory and Development Authority

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(3)(h) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015