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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(2)While accepting the surrender under sub-regulation (1), the Board may impose such conditions as it deems fit for protection of investors or the clients of designated depository participants or the securities market and such person shall comply with such conditions.