Section 22(7)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(c)Other persons .resident in India including resident individuals may hold the underlying shares only for the purpose of sale within a period of 30 days from the date of conversion of the IDRs into underlying shares.]

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Union of India - Subsection

Section 22(7)(c) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004