Foreign Contribution (Regulation) Act, 2010

Chapter I: Preliminary

1. Short title, extent, application and commencement. -

1.   This Act may be called the Foreign Contribution (Regulation) Act, 2010.

2.  It extends to the whole of India, and it shall also apply to--

a.   citizens of India outside India; and

b.   Associate branches or subsidiaries, outside India, of companies or bodies corporate, registered or incorporated in India.

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3.  It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:

Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.