Section 18A(2)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 18A(2)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(a)The value of the facility is reckoned as financial commitment for the Indian party and the total financial commitment of the Indian party remains within the limit stipulated by the Reserve Bank from time to time for overseas direct investments in the JV / WOS;

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Union of India - Subsection

Section 18A(2)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004