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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(d) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(d)represents the unspent amount of foreign exchange acquired by him from an authorised person for travel aboard;