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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1)(e) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(e)[ the applicant and the Foreign Institutional through whom the application for registration of sub-account is made, have submitted joint undertakings as required by Form AA of the First Schedule;] [Substituted by S.O. 1322(E), dated 21.8.2006]
(ee)[ In case the sub-account is a foreign corporate or individual, the foreign institutional investor, through whom the application for registration is made, shall furnish information and undertaking as specified in para. 3 of Annexure B to Form A of the First Schedule.] [Inserted by S.O. 180(E), dated 29.2.2000]