Section 13(3)(j) in The Companies (Registration of Foreign Companies) Rules, 2014

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(j) in The Companies (Registration of Foreign Companies) Rules, 2014

(j)the issuing company shall deliver the underlying equity shares or cause them to be delivered to an Overseas Custodian Bank and the said bank shall authorize the domestic depository to issue IDRs.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(3)(j) in The Companies (Registration of Foreign Companies) Rules, 2014