Section 4(2)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 4(2)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

(c)Statement of transfer of funds (including dividends if any) which shall, in relation of any fund transfer between place of business of foreign company in India and any other related party of the foreign company outside India including its holding, subsidiary and associate company, include-

(i)date of such transfer;

(ii)amount of fund transferred or received;

(iii)mode of receipt or transfer of fund;

(iv)purpose of such receipt or transfer; and

(v)approval of Reserve Bank of India or any other authority, if any

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Union of India - Subsection

Section 4(2)(c) in The Companies (Registration of Foreign Companies) Rules, 2014