Section 6(5)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(b)[ the Indian party files with the designated authorised dealer in Parts I and II of the Form ODI, as prescribed by the Reserve Bank from time to time, full details of the investment proposed.] [ Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014, (w.e.f. 8.5.2000).]

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Union of India - Subsection

Section 6(5)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004