Section 14(3)(iii) in Flight and Maritime Connectivity Rules, 2018

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(iii) in Flight and Maritime Connectivity Rules, 2018

(iii)FDI up to 100% with 49% under automatic route and beyond 49% through FIPP route is allowed in case of company incorporated under the Companies Act, 2013 or under any previous company law. Certified copy of FIPB / FIPP approval is required to be enclosed in case if FDI is more than 49%. _____________________________________________

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 14(3)(iii) in Flight and Maritime Connectivity Rules, 2018