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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

(f)"joint venture abroad" means a foreign concern formed, registered or incorporated in a foreign country in accordance with the laws and regulations of that country and in which investment has been made by an Indian entity;