Foreign Exchange Management Act (FEMA)

S.No.	Contents
1.	Foreign exchange management act, 1999
2.	Categories and status of different persons
3.	Exemptions
4.	Important provisions from FEMA
5.	Refund of inward remittances
6.	Application for remittances in foreign currency
7.	Mode of payment of rupees against sale of foreign exchange
8.	Travelers cheque negotiable only in India
9.	Reimbursement outside India
10.	Import of foreign currency notes
11.	Reconversion of Indian currency
12.	Rates of exchange
13.	FERA and FEMA - Comparison
14.	Omission of Criminal Proceedings
15.	Residential Status
16.	Immovable Property outside India
17.	Immovable Property In India
18.	Export of Services
19.	Inclusion of New Terms
20.	What Type of Offences
21.	Exporter of Goods and Services
22.	Repatriation of Foreign Exchange
23.	Authorized Person
24.	Prosecution of Offences Committed
25.	Adjudicating Authority
26.	Appeal to Special Director (Appeals)
27.	Appeal to The Appellate Tribunal
28.	Director of Enforcement
29.	Procedure
30.	Appeal to Special Director (Appeals) (17)
31.	Appeal to The Appellate Tribunal (19)
32.	Appeal to High Court (35)
33.	Amount of Penalty