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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(1)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(c)A `No Objection' is obtained from the domestic lender in whose favour if charge is already created on the domestic assets; and