Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act] Union of India - Subsection Section 13(3)(i) in The Companies (Registration of Foreign Companies) Rules, 2014 (i)the issuing company may appoint underwriters registered with the Securities and Exchange Board of India to underwrite the issue of IDRs.