Section 14(4) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(4)In case the Indian party is successful in the bid but the terms and conditions of acquisition of a company outside India are-,-(a)[ not in conformity with the provisions of regulations in Part I, or different from those for which approval under sub-regulation (3) was obtained, the Indian party shall submit application in Form ODI, as prescribed by the Reserve Bank from time to time, to Reserve Bank for obtaining approval for the foreign direct investment in the manner specified in regulation 9, or] [Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014, (w.e.f. 8.5.2000)](b)in conformity with the provisions of the regulations in Part I or are same as those for which approval under sub-regulation (3) was obtained, the Indian party shall submit a report to the Reserve Bank, giving details of the remittances made, within 30 days of effecting the final remittance.
