Section 14(2)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

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Union of India - Subsection

Section 14(2)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(ii)the Indian party shall submit through the designated authorised dealer concerned a report to the Reserve Bank in Parts I and II of the Form ODI, as prescribed by the Reserve Bank from time to time, within 30 days of effecting the final remittance.]

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Union of India - Subsection

Section 14(2)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004