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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(2)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(d)any application made to the Board under the repealed regulations, prior to such repeal, and pending before it shall be deemed to have been made under the corresponding provisions of these regulations; and