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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13A(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(2)Nothing contained in sub-regulation (1) shall be deemed to detract from any responsibility or liability of the sub-account under these regulations or under any other law for the time being in force.