Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 8 in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

8. Limit on holding in a Foreign Currency Account. - Unless otherwise stipulated by the Reserve Bank, a person resident in India who has opened and is maintaining a Foreign Currency Account in accordance with the provisions of regulations 6 and 7, may hold therein foreign exchange without any limit.