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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(ii) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(ii)where the capital instruments are held by the person resident outside India on a non-repatriable basis, conditions at proviso (i) above shall not apply