Section 2 in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000
2. Definitions. - In these regulations, unless the context otherwise requires,-
(i)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(ii)"authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act;(iii)"Foreign Currency Account" means an account held or maintained in currency other than the currency of India or Nepal or Bhutan;(iv)"Schedule" means a Schedule to these regulations;(v)the words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.
