Section 17A(iiia) in The Foreign Contribution (Regulation) Rules, 2011
(iiia)[ bank and/or branch of the bank for the purpose of utilising the foreign contribution after it has been received in Form FC-6D; and] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).]
