Section 4(3)(b) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

(b)from any person not resident in India and who is on a visit to India, as honorarium or gift or for services rendered or in settlement of any lawful obligation; or

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Union of India - Subsection

Section 4(3)(b) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015