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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(vi) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(vi)in the form of precious metals i.e. gold/ silver/ platinum equivalent to value of jewelery exported by Gem & Jewelery units in Special Economic Zones and Export Oriented Units on the condition that the sale contract provides for the same and the value is declared in the relevant EDF.