Foreign Exchange Management Act, 1999
9. Exemption from realization and repatriation in certain
cases
The provisions of sections 4 and 8 shall not apply to the
following, namely:-
1. possession of foreign currency or foreign coins by any person
up to such limit as the Reserve Bank may specify;
2. foreign currency account held or operated
by such person or class of persons and the limit up to which the Reserve Bank
may specify;
3. foreign exchange acquired or received
before the 8th day of July, 1947 or any income arising or accruing thereon
which is held outside India by any person in pursuance of a general or special
permission granted by the Reserve Bank;
4. foreign exchange held by a person resident
in India up to such limit as the Reserve Bank may specify, if such foreign
exchange was acquired by way of gift or inheritance from a person referred to
in clause (c), including any income arising there from;
5. foreign exchange acquired from employment,
business, trade, vocation, services, honorarium, gifts, inheritance or any
other legitimate means up to such limit as the Reserve Bank may specify; and
6. such other receipts in foreign exchange as
the Reserve Bank may specify.