Section 22(7)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(a)Listed Indian companies may either sell or continue to hold the' underlying shares subject to the terms and conditions as per Regulations 6B and 7 of the Notification No. FEMA.120IRB-2004 dated July 7, 2004, as amended from time to time.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 22(7)(a) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004