Foreign Exchange Management
( Borrowing or lending in foreign exchange) Regulations, 2000
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Notification No.FEMA 3 /2000-RB
dated 3rd May 2000
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RESERVE BANK OF INDIA
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( EXCHANGE CONTROL DEPARTMENT
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CENTRAL OFFICE
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Mumbai 400 001
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In exercise of the powers conferred by
clause (d) of Sub-Section (3) of Section 6, sub- section (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve
Bank makes the following regulations for borrowing or lending in foreign
exchange by a person resident in India; namely:
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1.
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Short Title and Commencement:-
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(i)
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These Regulations may be called the Foreign
Exchange Management (Borrowing or Lending in Foreign Exchange) Regulations,
2000.
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(ii)
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They shall come into force on 1st day of
June, 2000.
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2.
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Definitions:-
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In these regulations, unless the context
otherwise requires -
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a)
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'Act' means the Foreign Exchange Management
Act, 1999 (42 of 1999);.
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b)
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'authorised dealer' means a person authorised
as an authorised dealer under sub- section (1) of section 10 of the
Act;
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c)
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'EEFC account', 'RFC account' mean the
accounts referred to in the Foreign Exchange Management (Foreign currency
accounts by a person resident in India) Regulations, 2000;
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d)
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'FCNR (B) account', 'NRE account' mean
the accounts referred to in the Foreign Exchange Management (Deposit)
Regulations, 2000;
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e)
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'Indian entity' means a company or a body
corporate or a firm in India;
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f)
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'Joint Venture abroad' means a foreign
concern formed, registered or incorporated in a foreign country in accordance
with the laws and regulations of that country and in which investment
has been made by an Indian entity;
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g)
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'Schedule' means the Schedule to these
Regulations;
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h)
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'Wholly owned subsidiary abroad' means
a foreign concern formed, registered or incorporated in a foreign country
in accordance with the laws and regulations of that country and whose
entire capital is owned by an Indian entity;
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i)
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the words and expressions used but not
defined in these Regulations shall have the same meaning respectively
assigned to them in the Act.
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3.
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Prohibition to Borrow or Lend in Foreign
Exchange:-
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Save as otherwise provided in the Act,
Rules or Regulations made thereunder, no person resident in India shall
borrow or lend in foreign exchange from or to a person resident in or
outside India:
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Provided that the Reserve Bank may, for
sufficient reasons, permit a person to borrow or lend in foreign exchange
from or to a person resident outside India.
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4.
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Borrowing and Lending in Foreign Exchange
by an Authorised dealer:-
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(1)
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An authorised dealer in India or his branch
outside India may lend in foreign currency in the circumstances and
subject to the conditions mentioned below, namely:
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i)
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A branch outside India of an authorised
dealer being a bank incorporated or constituted in India, may extend
foreign currency loans in the normal course of its banking business
outside India;
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ii)
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An authorised dealer may grant loans to
his constituents in India for meeting their foreign exchange requirements
or for their rupee working capital requirements or capital expenditure
subject to compliance with prudential norms, interest rate directives
and guidelines, if any, issued by Reserve Bank in this regard;
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iii)
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An authorised dealer may extend credit
facilities to a wholly owned subsidiary abroad or a joint venture abroad
of an Indian entity;
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Provided that not less than 51 per cent
of equity in such subsidiary or joint venture is held by the Indian
entity subject to compliance with the Foreign Exchange Management(Transfer
and Issue of Foreign Security) Regulations, 2000;
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iv)
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An authorised dealer may, in his commercial
judgment and in compliance with the prudential norms, grant loans in
foreign exchange to his constituent maintaining EEFC Account or RFC
Account, against the security of funds held in such account.
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v)
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A branch outside India of an authorised
dealer may extend foreign currency loans against the security of funds
held in NRE/FCNR deposit accounts maintained in accordance with the
Foreign Exchange Management (Deposit) Regulations, 2000.
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vi)
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Subject to the directions or guidelines
issued by the Reserve Bank from time to time, an authorised dealer in
India may extend foreign currency loans to another authorised dealer
in India.
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2)
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An authorised dealer in India may borrow
in foreign currency in the circumstances and subject to the conditions
mentioned below, namely:
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i)
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An authorised dealer may borrow from his
Head Office or branch or correspondent outside India upto fifteen per
cent of his unimpaired Tier I capital or US$ 10 million, whichever is
more, subject to such conditions as the Reserve Bank may direct.
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Explanation:
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For the purpose of clause (i), the aggregate
loans availed of by all branches in India of the authorised dealer from
his Head Office, all branches and correspondents outside India, shall
be reckoned.
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ii)
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An authorised dealer may borrow in foreign
currency without limit from his head Office or branch or correspondent
outside India for the purpose of replenishing his rupee resources, provided
that -
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a) the funds borrowed are utilised for
his own business operations and are not invested in call money or similar
other markets;
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b) no repayment of the loan is made without
the prior approval of Reserve Bank, which may be granted only if the
authorised dealer has no borrowings outstanding either from Reserve
Bank or other bank or financial institution in India and is clear of
all money market borrowings for a period of at least four weeks prior
to the week in which the repayment is made.
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iii)
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A branch outside India of an authorised
dealer being a bank incorporated or constituted in India, may borrow
in foreign currency in the normal course of its banking business outside
India, subject to the directions or guidelines issued by the Reserve
Bank from time to time, and the Regulatory Authority of the country
where the branch is located.
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iv)
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An authorised dealer may borrow in foreign
currency from a bank or a financial institution outside India, for the
purpose of granting pre-shipment or post-shipment credit in foreign
currency to his exporter constituent, subject to compliance with the
guidelines issued by the Reserve Bank in this regard.
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5.
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Borrowing and Lending in Foreign Exchange
by
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persons other than authorised dealer:-
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(1)
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An Indian entity may lend in foreign exchange
to its wholly owned subsidiary or joint venture abroad constituted in
accordance with the provisions of Foreign Exchange Management (Transfer
or issue of foreign security) Regulations, 2000.
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(2)
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A person resident in India may borrow,
whether by way of loan or overdraft or any other credit facility, from
a bank situated outside India, for execution outside India of a turnkey
project or civil construction contract or in connection with exports
on deferred payment terms, provided the terms and conditions stipulated
by the authority which has granted the approval to the project or contract
or export in accordance with the Foreign Exchange Management (Export
of goods and services) Regulations, 2000.
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(3)
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An importer in India may, for import of
goods into India, avail of foreign currency credit for a period not
exceeding six months extended by the overseas supplier of goods, provided
the import is in compliance with the Export Import Policy of the Government
of India in force.
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(4)
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A person resident in India may lend in
foreign currency out of funds held in his EEFC account, for trade related
purposes to his overseas importer customer:
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Provided that,-
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a) the aggregate amount of such loans outstanding
at any point of time does not exceed US$ 3 million; and
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b) where the amount of loan exceeds US$
25,000, a guarantee of a bank of international repute situated outside
India is provided by the overseas borrower in favour of the lender.
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(5)
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Foreign currency loans may be extended
by Export Import Bank of India, Industrial Development Bank of India,
Industrial Finance Corporation of India, Industrial Credit and Investment
Corporation of India Limited, Small Industries Development Bank of India
Limited. or any other institution in India to their constituents in
India out of foreign currency borrowings raised by them with the approval
of the Central Government for the purpose of onward lending.
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6.
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Other borrowings in foreign exchange with
prior approval of
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Reserve Bank or Government of India:-
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(1)
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A person resident in India who desires
to raise foreign currency loans of the nature or for the purposes specified
in the Schedule and who satisfies the eligibility
and other conditions specified in that Schedule, may apply to the Reserve
Bank for approval to raise such loans.
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(2)
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The Reserve Bank may grant its approval
subject to such terms and conditions as it may consider necessary;
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Provided that while considering the grant
of approval, the Reserve Bank shall take into account the overall limit
stipulated by it, in consultation with the Central Government, for availment
of such loans by the persons resident in India.
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(3)
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Any other foreign currency loan proposed
to be raised by a person resident in India, which falls outside the
scope of the Schedule, shall require the prior approval of the Central
Government.
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(P.R. GOPALA RAO)
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Executive Director
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Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.386(E)
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SCHEDULE
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[ See Regulation 6 ]
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1.
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The borrowing in foreign exchange by a
person resident in India may be under any of the Schemes set out in
this Schedule.
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2.
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The application for the approval of the
Reserve Bank under Regulation 6 for borrowing under any of the Schemes
shall be made in Form ECB annexed to these Regulations.
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3.
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The borrowing in foreign exchange may be
from an overseas bank/export credit agency/supplier of equipment or
foreign collaborator, foreign equity holder, NRI, OCB, corporate/institution
with a good credit rating from internationally recognised credit rating
agency, or from international capital market by way of issue of bonds,
floating rate notes or any other debt instrument by whatever name called.
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The borrower shall not utilise the funds
borrowed under any of these Schemes for investment in stock market or
in real estate business.
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(i)
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Short term loan scheme
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a)
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Foreign currency credit extended by the
overseas supplier of goods to an importer of goods for financing import
of goods into India, provided the period of maturity of credit is more
than six months but less than three years.
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b)
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Foreign currency loan/credit extended to
an importer in India for financing imports into India, by any bank or
financial institution outside India, provided the period of maturity
of loan/credit is less than three years.
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(ii)
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Borrowing under US dollar Five Million
Scheme
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Borrowing in foreign exchange upto US$
Five Million or its equivalent by an Indian entity for general corporate
purposes at a simple minimum maturity of three years.
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(iii)
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Borrowing under US dollar Ten Million Scheme
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Borrowing in foreign exchange not exceeding
US$ Ten Million or its equivalent by an Indian entity for the following
purposes :
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a)
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Borrowing for Financing of Infrastructure
Projects
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(i)
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Borrowing in order to finance equity investment
in a subsidiary/joint venture company promoted by the Indian entity
for implementing infrastructure projects, provided that the minimum
average maturity of loan is three years. In case the loan is to be raised
by more than one promoter entity for a single project, the aggregate
of loan by all promoters should not exceed US$ 10 million.
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(ii)
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Foreign currency loan raised by an Indian
entity for financing infrastructure project, provided that the minimum
average maturity of loan is not less than three years.
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b)
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Borrowings by Exporter/Foreign Exchange
Earner
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Borrowing in foreign exchange by an exporter/foreign
exchange earner upto three times of the average amount of his annual
foreign exchange earnings during the previous three years subject to
a maximum of US$ Ten million or its equivalent, with a minimum average
maturity of three years.
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c)
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Long term Borrowings
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Borrowing for general corporate purposes
at the minimum average maturity of eight years.
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(iv)
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Scheme for raising loans from NRIs on repatriation
basis
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Borrowings not exceeding US$ 2,50,000 or
its equivalent in foreign exchange by an individual resident in India
from his close relatives resident outside India, subject to the conditions
that -
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a)
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the loan is free of interest;
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b)
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the minimum maturity period of the loan
is seven years;
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c)
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The amount of loan is received by inward
remittance in free foreign exchange through normal banking channels
or by debit to the NRE/FCNR account of the non-resident lender;
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d)
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The loan is utilised for the borrower's
personal purposes or for carrying on his normal business activity but
not for carrying on agricultural/plantation activities, purchase of
immovable property or shares/debentures/bonds issued by companies in
India or for re-lending.
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Explanation:
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'Close relative' means relatives as defined
in Section 6 of the Companies Act, 1956.
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