Compliance of the FDI policy of the Government of India with regard to the entities involved in uploading/streaming of news and current affairs through digital media- (Ministry of Information and Broadcasting) (16 Nov 2020)

MANU/INBR/0008/2020

Civil

1. Attention is invited to the decision of the Central Government, communicated vide Press Note No. 4 of 2019 dated 18th September, 2019 permitting 26% FDI under Government approval route for entities engaged in Uploading/Streaming of News and Current Affairs through Digital Media. A clarification on the subject was subsequently issued on 16.10.2020 (Copies enclosed).

2. Action to be taken by the eligible entities to comply with the above decision of the Central Government, has been laid down in the Public Notice No. No. 0-14011/11/2019-MUC-I dated 16th November, 2020, a copy of which is enclosed.

3. It is requested that necessary action may be taken for due compliance.

Tags : COMPLIANCE FDI POLICY DIGITAL MEDIA