Section 2(1)(g) in The Foreign Contribution (Regulation) Act, 2010

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Union of India - Subsection

Section 2(1)(g) in The Foreign Contribution (Regulation) Act, 2010

(g)“foreign company” means any company or association or body of individuals incorporated outside India and includes—

(i)a foreign company within the meaning of section 591 of the Companies Act, 1956 (1 of 1956);

(ii)a company which is a subsidiary of a foreign company;

(iii)the registered office or principal place of business of a foreign company referred to in sub-clause (i) or company referred to in sub-clause (ii);

(iv)a multi-national corporation.

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Union of India - Subsection

Section 2(1)(g) in The Foreign Contribution (Regulation) Act, 2010