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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(a) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(a)[Shares] [Substituted 'Securities in the primary and secondary markets including shares' by Notification No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).], debentures and warrants of companies, listed or to be listed on a recognized stock exchange in India[, through primary and secondary markets] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).];