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[Cites 0, Cited by 0] [Section 193(4)] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(4)(a) in The Income Tax Act, 2025

(a)"Global Depository Receipts" means any instrument in the form of a depository receipt or certificate (by whatever name called) created by the Overseas Depository Bank outside India or in an International Financial Services Centre and issued to investors against the issue of,—
(i)ordinary shares of issuing company, being a company listed on a recognised stock exchange in India; or
(ii)foreign currency convertible bonds of issuing company; or
(iii)ordinary shares of issuing company, being a company incorporated outside India, if such depository receipt or certificate is listed and traded on any International Financial Services Centre;