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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(iv) in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000

(iv)the lender shall credit the loan amount to the borrower's NRO Account in India or shall ensure credit to such Account by specific indication on the payment instrument;