Section 13(8)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(8)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

(a)General information-

(i)Name and address of the registered office of the company;

(ii)name and address of the Domestic Depository, the Overseas Custodian Bank with the address of its office in India, the Merchant Banker, the underwriter to the issue and any other intermediary which may be appointed in connection with the issue of IDRs;

(iii)names and addresses of Stock Exchanges where applications are made or proposed to be made for listing of the IDRs;

(iv)the provisions relating to punishment for fictitious applications;

(v)statement or declaration for refund of excess subscription;

(vi)declaration about issue of allotment letters or certificates or Rs within the stipulated period;

(vii)date of opening of issue;

(viii)date of closing of issue;

(ix)date of earliest closing of the issue;

(x)declaration by the Merchant Banker with regard to adequacy of resources of underwriters to discharge their respective obligations, in case of being required to do so;

(xi)a statement by the Issuing company that all moneys received out of issue of IDRs shall be transferred to a separate domestic bank account, name and address of the bank and the nature and number of the account to which the amount shall be credited;

(xii)the details of proposed utilisation of the proceeds of the IDR issue.

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Union of India - Subsection

Section 13(8)(a) in The Companies (Registration of Foreign Companies) Rules, 2014