Securities And Exchange Board Of India - Subsection
Section 4(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(3)A foreign portfolio investor who remains non-compliant even after the period specified in clauses (1) and (2) of this sub-regulation shall be prohibited from making any fresh purchase of securities and such foreign portfolio investor shall liquidate its existing position in the Indian securities market within a period of one hundred and eighty days.
