Section 4(1)(iii) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016

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Union of India - Subsection

Section 4(1)(iii) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016

(iii)is a widow/widower resident outside India and has inherited assets of the deceased spouse who was an Indian citizen resident in India, may remit through an authorised dealer an amount, not exceeding USD 1,000,000 (US Dollar One million only) per financial year on production of documentary evidence in support of acquisition, inheritance or legacy of assets by the remitter

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Union of India - Subsection

Section 4(1)(iii) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016