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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(12)(b) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(b)A person resident in India, who may be a transferor or transferee of Convertible Notes issued by an Indian startup company shall report such transfers to or from a person resident outside India, as the case may be, in Form CN to the Authorised Dealer bank within 30 days of such transfer.