Securities And Exchange Board Of India - Subsection
Section 15(6) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(6)In respect of a Foreign Institutional Investor investing in equity shares of a company on behalf of his sub-accounts, the investment on behalf of each such sub-account shall not exceed [ten] [Inserted by S.O. 702(E), dated 9.10.1996] percent of the total issued capital of that company:[Provided that in case of foreign corporates or individuals, each of such sub-account shall not invest more than 5% of the total issued capital of the company in which such investment is made.] [Inserted by S.O. 946(E), dated 20.10.2000][Provided that in case of foreign corporates or individuals, all the investments made by all foreign corporates or individuals together as sub-accounts, shall not exceed 5% of the total issued capital of the company in which such investment is made.] [Inserted by S.O. 180(E), dated 29.2.2000]
