Section 4 in Permission to issue Global Depository Receipts/American Depository Receipts
4.
The issuing company shall(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.(ii)furnish capital structure of the company before and after the issue within thirty days from the closure of the issue.(iii)inform Reserve Bank any repatriation of issue proceeds held abroad immediately on such repatriation.
