Section 16(1A)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 16(1A)] [Section 16] [Entire Act]

(ii)Such dis-investments shall be subject to the conditions listed in clause (ii) to (vi) of sub-regulation (1) of Regulation 16.]

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