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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5)(c) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(c)Capital instrument of an Indian company held by another Indian company which has received foreign investment and is not owned and not controlled by resident Indian citizens or is owned or controlled by persons resident outside India may be transferred to:
(i)A person resident outside India, subject to reporting requirements in Form FCTRS;
(ii)A person resident in India subject to adherence to pricing guidelines.
(iii)An Indian company which has received foreign investment and is not owned and not controlled by resident Indian citizens or owned or controlled by persons resident outside India.