Section 4(4) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(4)[ A non-resident Indian or a registered FII or a Foreign Central Bank [or a OFI or any other person resident outside India included in Schedule 5] [Substituted by G.S.R. 712(E), dated 17.10.2007 (w.e.f. 14.11.2007).] may purchase securities, other than shares or convertible debentures of an Indian company, subject to the terms and conditions specified in Schedule 5.] [Substituted by Notification No. G.S.R. 165(E), dated 15.2.2016 (w.e.f. 8.5.2000).]
