Section 14(4)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 14(4)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(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)]

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Union of India - Subsection

Section 14(4)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004