Section 18A(2)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

(c)A `No Objection' is obtained from the overseas lender or domestic AD bank in whose favour if charge is already created on the overseas assets;

Legal Document View