605A. Offer of Indian Depository Receipts. 1[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 not establish any place of business in India.]
1. Ins. by Act 53 of 2000, sec. 216 (w.e.f. 13-12-2000).
