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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(4)A person resident in India may transfer by way of sale the shares acquired in terms of sub-regulations (2) and (3) above:Provided that the proceeds thereof are repatriated immediately on receipt thereof and in any case not later than 90 days from the date of sale of such securities.]