Section 9(1)(a) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 9(1)(a) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(a)that where the goods are exported to a warehouse established outside India with the permission of the Reserve Bank, the amount representing the full export value of goods exported shall be paid to the authorised dealer as soon as it is realised and in any case within fifteen months from the date of shipment of goods;

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Union of India - Subsection

Section 9(1)(a) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015