Section 2(b) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000
(b)"authorised dealer", "authorised bank", "Non-resident Indian (NRI)", "Person of Indian origin", "Overseas Corporate Body (OCB)", "NRE account", "NRO account", "NRNR account", "NRSR account", and "FCNR account" shall have the same meanings as assigned to them respectively in Foreign Exchange Management (Deposits) Regulations, 2000 made by Reserve Bank under clause (f) of sub-section (3) of section 6 of the Act;
