Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Up to 100 per cent FDI in White Label ATM operations- (Ministry of Commerce and Industry) (01 Oct 2015)

MANU/INDP/0028/2015

Commercial

Government of India has allowed Foreign Direct Investment up to 100 per cent in White Label ATM Operations, under the automatic route. Some other conditions are a minimum net worth of Rs. 100 crores for non-banking entities to partake in operations and, of course, compliance with existing white label ATM guidelines.

Relevant : White Label ATMs (WLAs) in India – Guidelines MANU/RMIC/0233/2012

Tags : ATM FOREIGN INVESTMENT HUNDRED 100

Share :