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 6(3)] [Section 6] [Entire Act] Union of India - Subsection Section 6(3)(iv) in Reserve Bank of India (Note Refund) Rules, 2009 (iv)has been imported into India by the claimant from any place outside India in contravention of the provision of any law;