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

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Union of India - Subsection

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

(a)Statement of related party transaction, which shall include-

(i)name of the person in India which shall be deemed to be the related party within the meaning of clause (76) of section 2 of the Act of the foreign company or of any subsidiary or holding company of such foreign company or of any firm in which such foreign company or its subsidiary or holding company is a partner;

(ii)nature of such relationship;

(iii)description and nature of transaction;

(iv)amount of such transaction during the year with opening, closing, highest and lowest balance during the year and provisions made (if any) in respect of such transactions;

(v)reason of such transaction;

(vi)material effect of such transaction on both the parties;

(vii)amount written off or written back in respect of dues from or to the related parties;

(viii)a declaration that such transactions were carried out at arms length basis; and

(ix)any other details of the transaction necessary to understand the financial impact;

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Union of India - Subsection

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