Section 2(f) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(f)"Financial commitment" means [the amount of direct investment by way of contribution to equity, loan and 100 per cent of the amount of guarantees and 50 per cent of the performance guarantees] [Substituted for the words "the amount of direct investment by way of contribution to equity and loan and 100 per cent of the amount of guarantees" by Notification No. G.S.R. 516 (E) dated 8.5.2013 (w.e.f. 27.5.2011)] issued by an Indian party to or on behalf of its overseas Joint Venture Company or Wholly Owned Subsidiary;
