Section 17A(i) in The Foreign Contribution (Regulation) Rules, 2011
(i)name of the association or its address within the State for which registration/ prior permission has been granted under the Act [in Form FC-6A] [Inserted by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).];
