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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7)(d) in The Companies (Registration of Foreign Companies) Rules, 2014

(d)The IDRs issued under this Rule shall be listed on the recognized Stock Exchange(s) in India as specified in clause (k) of sub-rule (3) and such IDRs may be purchased, possessed and freely transferred by a person resident in India as defined in section 2(v) of the Foreign Exchange Management Act, 1999, subject to the provisions of the said Act: