Section 13(8)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

(c)Terms of the issue-

(i)rights of the IDR holders against the underlying securities;

(ii)details of availability of prospectus and forms, i.e., date, time, place etc;

(iii)amount and mode of payment seeking issue of IDRs; and

(iv)any special tax benefits for the Issuing company and holders of IDRs in India.

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