Section 6(3)(j) in The Foreign Exchange Management Act, 1999

[Cites 0, Cited by 2] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(j) in The Foreign Exchange Management Act, 1999

(j)giving of a guarantee or surety in respect of any debt, obligation or other liability incurred

(i)by a person resident in India and owed to a person resident outside India; or

(ii)by a person resident outside India.