- In section 46 of the Foreign Exchange Act, in sub-section (2), -(i)after clause (a), the following clauses shall be inserted, namely: -"(aa) the instruments which are determined to be debt instruments under sub-section (7) of section 6;(ab)the permissible classes of capital account transactions in accordance with sub-section (2A) of section 6, the limits of admissibility of foreign exchange, and the prohibition, restriction or regulation of such transactions;";(ii)after clause (g), the following clause shall be inserted, namely: -"(gg) the aggregate value of foreign exchange referred to in sub-section (1) of section 37A;''.
