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Companies Act, 1956 Sec 605A - Offer of Indian Depository Receipts Notwithstanding anything contained in any other law for the time being in force, the Central Government may make rules applicable for - (a) the offer of Indian Depository Receipts; (b) the requirement of disclosures in prospectus or letter of offer issued in connection with Indian Depository Receipts; (c) the manner in which the Indian Depository receipts shall be dealt in a depository mode and by custodian and underwriters; (d) the manner of sale, transfer or transmission of Indian Depository Receipts. by a company incorporated, or to be incorporated outside India, whether the company has or has not been established, or will or will not establish any place of business in India.    |
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