NRI Forms
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1. |
Form A2 Application For Remittance Abroad |
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2. |
Form A4 (To Be Completed For Debits And Credits To Non Residents Accounts of All Types Other Than The Accounts of Non Residents Banks, Requiring Approval of Reserve Bank or For Report To Reserve Bank) |
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3. |
Form CDF Currency Declaration |
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4. |
Form DA1 Nomination Under Section 45za of The Banking Regulations Act, 1949 And Rule2(1)Of The Banking Companies (Nomination) Rules, 1985 In Respect of Bank Deposits |
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5. |
Form DA2 Cancellation of Nomination Under Section 45 Za of The Banking Regulation Act, 1949 And Rule 2(5) of The Banking Companies (Nomination) Rules, 1985 In Respect of Bank Deposits |
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6. |
Form DA3 Variation of Nomination Under Section 45za of The Banking Regulation Act, 1949 And Rule 2 (6) of The Banking Companies (Nomination) Rules, 1985 In Respect of Bank Deposits |
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7. |
Form FNC7 Application For Permission Under Section 29 of Foreign Exchange Regulation Act 1973 To Purchase Shares In India of Any Company Carrying On Trade Commerce or Industry. |
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8. |
Form IPI1 Application For Permission Under Section 31(1) of Fera, 1973 To Acquire And Hold Immovable Property In India. |
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9. |
Form IPI5 Declaration of Immovable Property Acquired or Held In India Under The General Permission Granted Vide Reserve Bank's Notification No. Fera/133/93 Rd Dated 26th April, 1993 |
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10. |
Form IPI7 Declaration of Immovable Property Acquired By Way Purchase In India Under The General Permission Granted Vide Reserve Bank's Notification No. Fera. 152/93rb Dated 26th May, 1993 |
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11. |
Form IPI 8 Application For Permission To Repatriate The Original Invesment Made In Commercial/Residential Immovable Property/Ies Situated In India |
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12. ] |
FORM LEC - FIIS] |
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13. |
FORM LEG Application For Remittance of Legacies, Bequests or Inheritances To Beneficiaries Resident Outside India |
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14. |
Form NRC Application From An Overseas Company/Partnership Firm/Society/ Trust or Any Other Corporate Body Predominantly Owned By Non Residents of Indian Nationality/Origin For Permission Under Section 29 (1)(B) of Foreign Exchange Regulation Act, 1973 To Purchase Shares of Indian Companies Through Stock Exchange/S In India Without Benefit of Repatriation of Capital Invested And Income Earned Thereon. |
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15. |
Form NRI Application From Non Resident Individuals of Indian Nationality or Origin For Permission Under Section 29(1)(B) of Foreign Exchange Regulation Act, 1973 To Purchase Shares of Indian Companies Through Stock Exchangers In India Without Benefits of Repatriation of Capital Invested And Income Earned Thereon |
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16. |
Form NRSR Application Cum Undertaking Form For Opening of Non Resident (Special( Rupee (NRSR) Account |
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17. |
Form NRU Form of Undertaking Regarding Non Repatriation of Capital To Be Invested In Firms/Companies In India |
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18. |
Form OAC Performa of Overseas Auditor/Chartered Accountant/ Certified Public Accountant's Certificate |
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19. |
Form OAC1 Performa of Overseas Auditor/Chartered Accountant/ Certified Public Accountant's Certificate |
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20. |
Form RCi Application For Remittance of Income/Interest Earned By NRIS/OCBS From Their Investments/Deposits Etc. Held With Indian Companies On Non Repatriation Basis. |
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21. |
Form RPi Application From Non Resident Individuals of Indian Nationality or Origin For Permission Under Section 29(1)(B) of Foreign Exchange Regulation Act, 1973 To Purchase Shares of Indian Companies Through Stock Exchange/S In India With Benefits of Repatriation of Capital Invested And Income Earned Thereon. |
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22. |
Form RSU Application For Permission For Issue/Transfer of Shares By A Sick Indian Company To Non Residents of Indian Nationality/Origin (NRIS) And Overseas Corporate Bodies (OCBS) Owned To The Extent of At Least 60 Per Cent By Such Person. |
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