Section 13(5)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(5)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

(c)The prospectus for subscription of IDRs of the Issuing company which includes a statement purporting to be made by an expert shall not be circulated, issued or distributed in India or abroad unless a statement that the expert has given his written consent to the issue thereof and has not withdrawn such consent before the delivery of a copy of the prospectus to the Securities and Exchange Board of India and the Registrar of Companies, New Delhi, appears on the prospectus.

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Union of India - Subsection

Section 13(5)(c) in The Companies (Registration of Foreign Companies) Rules, 2014