Section 15(iii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(iii)[ submit to the Reserve Bank through the designated Authorised Dealer every year on or before a specified date, an Annual Performance Report (APR) in Part III of Form ODI, as prescribed by the Reserve Bank from time to time, in respect of each JV or WOS outside India, and other reports or documents as may be prescribed by the Reserve Bank from time to time. The APR, so required to be submitted, has to be based on the audited annual accounts of the JV/WOS for the preceding year, unless specifically exempted by the Reserve Bank.] [Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014 (w.e.f. 8.5.2000)]
