Section 6(4)(v) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4)(v) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(v)Compulsorily Convertible Preference Shares (CCPS) shall be treated at par with equity shares and the Indian party is allowed to undertake financial commitment based on the contribution to JV by way of CCPS.]

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Union of India - Subsection

Section 6(4)(v) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004