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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)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(b)Nothing contained in clause (a) shall apply to -
(i)any transactions in derivatives on a recognized stock exchange;
(ii)short selling transactions in accordance with the framework specified by the Board;
(iii)any transaction in securities pursuant to an agreement entered into with the merchant banker in the process of market making or subscribing to unsubscribed portion of the issue in accordance with Chapter IX of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018;
(iv)any other transaction specified by the Board;