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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(i) in Permission to issue Global Depository Receipts/American Depository Receipts

(i)to issue shares in the name of the depositary or its nominees and to place the share certificates in respect of the said shares in the physical custody of a Custodian in India against which the depositary will issue GDRs/ADRs outside India.