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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(a) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(a)Any equity holding by a person resident outside India resulting from conversion of any debt instrument under any arrangement shall be reckoned for total foreign investment;