Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely || Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction || Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage || Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt || Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation || Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims || Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it || Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction || Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay || Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months

Application to regularize assets held abroad to be sent to RBI- (Reserve Bank of India) (10 Feb 2016)

MANU/RPRL/0058/2016

Banking

The Reserve Bank of India notified consideration of applications at its Central Office in Mumbai seeking regularisation of assets held abroad by a person resident in India and declared under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 and FEMA. A person resident in India has 180 days from the date of making declaration to make an application for permission to continue holding the same.

Relevant : Foreign Exchange Management (Regularization of assets held abroad by a person resident in India) Regulations, 2015 MANU/RFEM/0027/2015

Tags : RBI FOREIGN ASSET BLACK MONEY REGULARISATION

Share :