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[Cites 0, Cited by 0] [Section 10(12)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(12)(c) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(c)In case of invocation of pledge, transfer of capital instruments of an Indian company or units shall be in accordance with entry routes, sectoral caps/ investment limits, pricing guidelines and other attendant conditions at the time of creation of pledge.