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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(2)A person resident in India, being an individual holding qualification/ rights shares in terms of sub-regulation (a) or (b) above may sell the shares so acquired, without prior approval, provided the sale proceeds are repatriated to India through banking channels and documentary evidence is submitted to the authorised dealer.