Securities And Exchange Board Of India - Subsection
Section 15(5) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(5)The purchase of equity shares of each company by a Foreign Institutional Investor investing on his own account shall not exceed [ten] [Inserted by S.O. 702(E), dated 9.10.1996] percent of the total issued capital of that company.
