 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Companies Act, 2013 391. Application of sections 34 to 36 and Chapter XX. 1. The provisions of sections 34 to 36 (both inclusive) shall apply to— i. the issue of a prospectus by a company incorporated outside India under section 389 as they apply to prospectus issued by an Indian company; ii. the issue of Indian Depository Receipts by a foreign company. 2. The provisions of Chapter XX shall apply mutatis mutandis for closure of the place of business of a foreign company in India as if it were a company incorporated in India.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back