Section 30 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
30. Preservation of books of accounts, records and documents.
- Subject to the provisions of any other law, for the time being in force, every foreign portfolio investor shall preserve the books of accounts, records and documents specified in regulation 29 for a minimum period of five years from the date of approval of the surrender or cancellation of registration by the Board.
