Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(2)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(d)ensure that [the securities] [Substituted 'equity shares' by Notification No. SEBI/LAD-NRO/GN/2018/08, dated 27.4.2018 (w.e.f. 7.1.2014).] held by foreign portfolio investors are free from all encumbrances;