Section 4(2)(b) in The Companies (Registration of Foreign Companies) Rules, 2014

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(b)Statement of repatriation of profits which shall include-

(i)amount of profits repatriated during the year;

(ii)recipients of the repatriation;

(iii)form of repatriation;

(iv)dates of repatriation;

(v)details if repatriation made to a jurisdiction other than the residence of the beneficiary;

(vi)mode of repatriation; and

(vii)approval of the Reserve Bank of India or any other authority, if any.

Legal Document View