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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(l) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(l)"qualified foreign investor" means a person who has opened a dematerialized account with a qualified depository participant as a qualified foreign investor;