Section 2(1) in The Companies (Registration of Foreign Companies) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Companies Act, 2013 (18 of 2013);(b)"Annexure" means the Annexure enclosed to these rules;(c)For the purposes of clause (42) of section 2 of the Act, "electronic mode" means carrying out electronically based, whether main server is installed in India or not, including, but not limited to -(i)business to business and business to consumer transactions, data interchange and other digital supply transactions;(ii)offering to accept deposits or inviting deposits or accepting deposits or subscriptions in securities, in India or from citizens of India;(iii)financial settlements, web based marketing, advisory and transactional services, database services and products, supply chain management;(iv)Online services such as telemarketing, telecommuting, telemedicine, education and information research; and(v)all related data communication services,whether conducted bye-mail, mobile devices, social media, cloud computing, document management, voice or data transmission or otherwise;(d)"fees" means the fees as specified in the Companies (Registration Offices and Fees) Rules, 2014;(e)"Form" or "e-Form" means a form set forth in Annexure to these rules which shall be used for the matter to which it relates;(f)"Schedule" means the Schedule to the Act;(g)"section" means section of the Act.
