Section 16(1A) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(1A)(i)In the following cases, an Indian Party may disinvest, if the amount to be repatriated on disinvestment is less than the amount of the original investment:(a)where the JV/WOS is listed in the overseas stock exchange;(b)where the Indian Party is listed on a stock exchange in India and has a net worth of not less than RS.1 00 crore;(c)where the Indian Party is an unlisted company and the. investment in the overseas· venture does not exceed USD 10 million and(d)where the Indian Party is a listed company having a net worth of less than Rs. 100 crore but investment in an overseas JV/WOS does not exceed USD 10 million.(ii)Such dis-investments shall be subject to the conditions listed in clause (ii) to (vi) of sub-regulation (1) of Regulation 16.]
