Section 2(l) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 2(l) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(l)"Investment banker" means an Investment banker registered with the Securities and Exchange Commission in USA, or the Financial Services Authority in UK, or appropriate regulatory authority in Germany, France, Singapore or Japan;

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Union of India - Subsection

Section 2(l) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004