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RBI clarifications for start-ups- (Reserve Bank of India) (11 Feb 2016)

MANU/APDR/0014/2016

Banking

The Reserve Bank of India has issued clarifications relating to acceptance of payments and issue of shares by start-ups. The Bank reiterates, variously, a start-up in India with an overseas subsidiary is permitted to open foreign currency account abroad to pool foreign exchange earnings out of the exports/sales made by the start-up; it is also permitted to avail facilities for realising receivables of overseas subsidiary or making the above repatriation through Online Payment Gateway Service Providers for a value not exceeding US$10,000.

Relevant : Clarifications relating to Issue of Shares MANU/APDR/0013/2016 Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) (Fourth Amendment) Regulations, 2015 MANU/RFEM/0010/2015 Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) Regulations, 2015 MANU/RFEM/0006/2016

Tags : START-UP   PAYMENTS   SHARES   CLARIFICATIONS  

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