Section 13(1)(A) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

(A)"foreign corporate" means a body corporate incorporated outside India which fulfills the following conditions:-

(i)its securities are listed on a stock exchange outside India;

(ii)it has asset base of not less than two billion US dollars;

(iii)it had an average net profit of not less than fifty million US dollars during the three financial years preceding the date of the application.

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