Section 9(2)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(b)for the purposes of investment by acquisition of shares of an existing company outside India where the consideration is to be paid fully or partly by issue of the Indian party's shares, shall be accompanied by the valuation carried out by a Category I Merchant Banker registered with the SEBI or an Investment Banker/Merchant Banker registered with the appropriate regulatory authority in the host country.]

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Union of India - Subsection

Section 9(2)(b) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004