Section 32 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
32. Maintenance of proper books of accounts, records and documents.
(1)Every designated depository participant shall maintain the relevant true and fair records, books of accounts, and documents including the physical or electronic records relating to registration of foreign portfolio investors.(2)The designated depository participant shall intimate to the Board in writing the location where such books, records and documents shall be maintained.(3)Subject to the provisions of any other law for the time being in force, every designated depository participant shall preserve the books of accounts, physical or electronic records and documents specified in this regulation at all times.
