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Subject: Fema Results: 19

FCRA - Anomalies and Ambiguities which professionals should be careful about

One Act which has not been liberalised even in view of ongoing economic reforms is the Foreign Contribution (Regulation) Act, 1976. Besides there  ...Read More

By: K. Shivkumar* | 11/28/2008 | FEMA

Foreign Currency Exchangeable Bonds: Exploring The New Route For Corporate Debt

The menu of choices available to an Indian Company desirous of raising foreign currency debt has till recently been limited to either raising externa  ...Read More

By: Mr. Rishi Jain | 10/12/2009 | FEMA

Foreign Exchange - Foreign Contribution (Regulation) Bill, 2006 - An Analysis

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By: K. Shivakumar | 11/28/2008 | FEMA

Foreign Exchange Law New Foreign Contribution (Maintenance and Control) Bill, 2005 - Implications of Proposals for Professionals

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By: K. Shivakumar* | 11/28/2008 | FEMA

G.   FOREIGN EXHANGE -  FCRA - ANOMALIES AND AMBIGUITIES WHICH PROFESSIONALS SHOULD BE CAREFUL ABOUT

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By: K. Shivkumar* | 11/28/2008 | FEMA

G. PRIMER - Part 12 - HOW DO THE FOREIGN EXCHANGE LAWS VIEW BORROWING AND LENDING?

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By: R. Muralidharan* | 11/28/2008 | FEMA

HOW DO THE VARIOUS LAWS VIEW "GIFTS"?

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By: | 11/28/2008 | FEMA

primer - part 19 - Some restrictions while dealing with Non-Resident Indians under FEMA

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By: R. Muralidharan* | 11/28/2008 | FEMA

PRIMER - PART -14 -SOME MONETARY CEILINGS UNDER FEMA

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By: R. Muralidharan* | 11/28/2008 | FEMA

PRIMER - Part 15 - Some Comparative facts in FEMA and Income tax Act

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By: R. Muralidharan* | 11/28/2008 | FEMA
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