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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(6)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

(a)A holder of IDRs may transfer the IDRs, may ask the Domestic Depository to redeem them or any person may seek reissuance of IDRs by conversion of underlying equity shares, subject to the provisions of the Foreign Exchange Management Act, 1999, the Securities and Exchange Board of India Act, 1992, or the rules, regulations or guidelines issued under these Acts, or any other law for the time being in force;