Section 13(8)(i) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(8)(i) in The Companies (Registration of Foreign Companies) Rules, 2014

(i)Where the law of a country, in which the Issuing company is incorporated, requires annual statutory audit of the accounts of the Issuing company, a report by the statutory auditor of the Issuing company, in such form as may be specified by the Securities and Exchange Board of India on-

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Union of India - Subsection

Section 13(8)(i) in The Companies (Registration of Foreign Companies) Rules, 2014