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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(iii) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000

(iii)the lender shall ensure that the loan amount is not used for the purposes specified in sub-clauses (i) to (iv) of clause (1) and in clause (2) of regulation 6;