Section 22(7)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(ii)A person resident in India may redeem IDRs issued by an eligible company resident outside India through a Domestic Depository, subject to compliance of the following conditions with respect to the underlying shares on redemption:

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Union of India - Subsection

Section 22(7)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004