Securities And Exchange Board Of India - Subsection
Section 47(4) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(4)After the repeal of Securities and Exchange Board of India (Foreign Institutional Investors) Regulations, 1995, and rescission of circulars specified in sub-regulation (2), any reference thereto in any other regulations made, guidelines or circulars issued thereunder by the Board shall be deemed to be a reference to the corresponding provisions of these regulations.First ScheduleFormsForm ASecurities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014[See regulation 3(2) and regulation 8]Application Form for Grant of Certificate of Registration as Foreign portfolio investor (FPI)
