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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(i) in Permission to issue Global Depository Receipts/American Depository Receipts

(i)furnish a statement to Exchange Control Department of Reserve Bank of India, Central Office, Mumbai within thirty days from the date of closing of the issue providing full particulars of the issue such as amount of GDRs/ADRs issued, number of underlying fresh equity shares issued, listing arrangements, total amount raised, amount retained abroad and other relevant details regarding launching and initial trading of the GDRs.