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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(a) in The Foreign Exchange Management (Deposit) Regulations, 2000

(a)The account shall be funded by inward remittance through normal banking channel and by credit of the sale/redemption/buyback proceeds (net of taxes) and on account of interest payment/dividend on the eligible securities for QFIs.