Section 115ACA(3)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115ACA(3)] [Section 115ACA] [Entire Act]

Union of India - Subsection

Section 115ACA(3)(a) in The Income Tax Act, 1961

(a)"Global Depository Receipts" means any instrument in the form of a depository receipt or certificate (by whatever name called) created by the Overseas Depository Bank outside India [or in an International Financial Services Centre] and issued to investors against the issue of,—

(i)ordinary shares of issuing company, being a company listed on a recognised stock exchange in India; or*

(ii)foreign currency convertible bonds of issuing company;†

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115ACA(3)(a) in The Income Tax Act, 1961