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

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Union of India - Subsection

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

(d)the Securities and Exchange Board of India may, within a period of thirty days of receipt of an application under clause (c), call for such further information, and explanations, as it may deem necessary, for disposal of such application and shall dispose the application within a period of thirty days of receipt of further information or explanation:

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Union of India - Subsection

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