Securities And Exchange Board Of India - Subsection
Section 15(8) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(8)[ A foreign institutional investor or sub-account may lend or borrow securities in accordance with the framework specified by the Board in this regard.] [Substituted by Not. No. F. No. 1/LC/GM/2007/31/12/2007, dated 31.12.2007][Explanation- [Inserted by S.O. 948(E), dated 26.6.2006 ] For the purposes of this regulation, the words `security receipts', `asset reconstruction', `securitisation company' and `reconstruction company' shall have the meanings respectively assigned to them under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.]
