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Union of India - Section

Section 9A in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

9A. [ Overseas investments by Registered Trust/Society.

- Registered Trusts and Societies engaged in the manufacturing/educational sector and which have set up hospital(s) in India satisfying the criteria as per Schedule III of the notification may invest in the same sector(s) in a joint venture/wholly owned subsidiary outside India with the prior approval of the Reserve Bank.] [Substituted by Notification No. G.S.R. 489 (E), dated 3.7.2014, (w.e.f. 8.5.2000)]