Foreign Exchange Management Act, 1999
43. Death or insolvency in certain cases
Any right, obligation, liability, proceedings or appeal arising
in relation to the provisions of section 13 shall not abate by reason of death
or insolvency of the person liable under that section and upon such death or
insolvency such rights and obligations shall devolve on the legal
representative of such person or the official receiver or the official
assignee, as the case may be:
Provided that a legal representative of the deceased
shall be liable only to the extent of the inheritance or estate of the
deceased.