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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(e) in The Foreign Contribution (Regulation) Rules, 2011

(e)The person may open one or more accounts in one or more banks for the purpose of utilising the foreign contribution after it has been received and, in all such cases, intimation [electronically online in form [FC-6D] [Substituted for words 'on plain paper' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).]] shall be furnished to the Secretary, Ministry of Home Affairs, New Delhi within fifteen days of the opening of any account.