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[Cites 0, Cited by 0] [Section 13(11)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(11)(ii) in Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017

(ii)Form DI : An Indian entity or an investment Vehicle making downstream investment in another Indian entity which is considered as indirect foreign investment for the investee Indian entity in terms of Regulation 14 of these Regulations shall file Form DI with the Reserve Bank within 30 days from the date of allotment of capital instruments.]