Section 13(3)(iii) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(3)(iii) in The Companies (Registration of Foreign Companies) Rules, 2014

(iii)"Overseas Custodian Bank" means a banking company which is established in a country outside India and which acts as custodian for the equity shares of Issuing Company, against which IDRs are proposed to be issued by having a custodial arrangement or agreement with the Domestic Depository or by establishing a place of business in India.

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Union of India - Subsection

Section 13(3)(iii) in The Companies (Registration of Foreign Companies) Rules, 2014