Section 5(2)(d) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(d)the account so opened, held or maintained shall be closed,

(i)if the overseas branch/office is not set up within six months of opening the account, or

(ii)within one month of closure of the overseas branch/ office, or

(iii)where no representative is posted for six months,

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