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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in Permission to issue Global Depository Receipts/American Depository Receipts

(a)to invest the funds as an interim arrangement on short term basis as deposits in foreign banks which are rated for short term obligations A1+ by Standard & Poor or P1 by Moody's or with the branches of Indian banks abroad or