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[Section 2(1)(y)] [Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(y)(ii) in The Foreign Exchange Management Act, 1999
(ii) the holding of realized amount in an account with an authorized person in India to the extent notified by the Reserve Bank, and includes use of the realized amount for discharge of a debt or liability denominated in foreign exchange and the expression" repatriation" shall be construed accordingly;