Section 13(8)(ii) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(8)(ii) in The Companies (Registration of Foreign Companies) Rules, 2014

(ii)Where the law of the country, in which the Issuing company is incorporated, does not require annual statutory audit of the accounts of the Issuing company, a report, in such form as may be specified by the Securities and Exchange Board of India, certified by a Chartered Accountant in practice within the terms and meaning of the Chartered Accountants Act, 1949 on-

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Union of India - Subsection

Section 13(8)(ii) in The Companies (Registration of Foreign Companies) Rules, 2014