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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(4)(xiii) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(xiii)transactions between registered foreign portfolio investors, who are multi investment manager structure of the same beneficial owner and have common Permanent Account Number; and