Section 16(1A)(i) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 16(1A)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1A)(i) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(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:

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Union of India - Subsection

Section 16(1A)(i) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004