Section 2(c) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000
(c)"housing finance institution" and "National Housing Bank" shall have the meaning assigned to them in the National Housing Bank Act, 1987 (53 of 1987);(ca)[ Liberalised Remittance Scheme means the scheme formulated in terms of circular A.P (DIR Series) Circular No. 64 dated February 4, 2004 and as amended from time to time.(cb)'relative' means a 'relative' as defined in section 6 of the Companies Act, 1956.]
