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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(A) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(A)Purchase or acquisition of office equipments and other assets required for normal business operations of the overseas branch/office/representative will not be deemed as a capital account transaction;