Section 6(4)(iv) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 6(4)(iv) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(iv)With prior approval of the Reserve Bank, an Indian party may undertake financial commitment without equity contribution in JV/WOS provided it is as per the business , requirement of the Indian party and also as per the legal requirement of the host country.

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Union of India - Subsection

Section 6(4)(iv) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004