Section 16(1A)(d) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 16(1A)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1A)(d) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(d)where the Indian Party is a listed company having a net worth of less than Rs. 100 crore but investment in an overseas JV/WOS does not exceed USD 10 million.

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Union of India - Subsection

Section 16(1A)(d) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004