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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(d) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000

(d)the loan amount shall not be credited to Non-resident External (NRE)/ [* * *] [ Certain words omitted by G.S.R. 90(E), dated 27.11.2000 (w.e.f. 27.11.2000).] Foreign Currency Non-resident (FCNR)/Non-resident Non-repatriable (NRNR) account of the borrower;