Section 3(1)(a) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

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Union of India - Subsection

Section 3(1)(a) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(a)[Receipt for export of eligible goods and services by debit to the ACU Dollar account and/ or ACU Euro account and/or ACU Japnese Yen account in India of a bank of the member country in which the other party to the transaction is resident or by credit to the ACU Dollar account and/ or ACU Euro Account and /or ACU Japnese Yen account of the authorized dealer maintained with the correspondent bank in that member country;] [Substituted by Notification No. FEMA 14(R)/(2)/2020-RB, dated 04.03.2020 (w.e.f. 2.5.2016).]

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Union of India - Subsection

Section 3(1)(a) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016