Section 21(3)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(c)the amount repatriated to India through normal banking channels and/or the amount received by debit to NRE/FCNR accounts in India of the investors (duly supported by bank certificate).

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Union of India - Subsection

Section 21(3)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004