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

Union of India - Subsection

Section 6(2)(iv) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(iv)[ by credit to SNRR account maintained by a person resident outside India (overseas seller) with an Authorised Dealer or an Authorised Bank in India for imports into India, as specified in Foreign Exchange Management (Deposit) Regulations, 2016. [Inserted by Notification No. FEMA 14(R)/(1)/2019-RB, dated 13.11.2019 (w.e.f. 2.5.2016).]