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

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Union of India - Subsection

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

(f)the issuing company shall file a prospectus, certified by two authorized signatories of the issuing company, one of whom shall be a whole-time director and other the Chief Financial Officer, stating the particulars of the resolution of the Board by which it was approved with the Securities and Exchange Board of India and Registrar of Companies, New Delhi before such issue:

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Union of India - Subsection

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