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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(i) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(i)'Indirect Foreign Investment' means downstream investment received by an Indian entity from:
(i)another Indian entity (IE) which has received foreign investment and (i) the IE is not owned and not controlled by resident Indian citizens or (ii) is owned or controlled by persons resident outside India; or
(ii)an investment vehicle whose sponsor or manager or investment manager (i) is not owned and not controlled by resident Indian citizens or (ii) is owned or controlled by persons resident outside India