Section 13(3)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(a) in The Companies (Registration of Foreign Companies) Rules, 2014

(a)the issuing company shall, where required, obtain the necessary approvals or exemptions from the appropriate authorities from the country of its incorporation under the relevant laws relating to issue of capital and IDRs.

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Union of India - Subsection

Section 13(3)(a) in The Companies (Registration of Foreign Companies) Rules, 2014