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[Cites 0, Cited by 0] [Section 206C(1F)] [Section 206C] [Entire Act]

Union of India - Subsection

Section 206C(1F)(a) in The Income Tax Act, 1961

(a)being an authorised dealer, who receives an amount, for remittance out of India from a buyer, being a person remitting such amount out of India under the Liberalised Remittance Scheme of the Reserve Bank of India;