Securities And Exchange Board Of India - Subsection
Section 23(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(3)[ Multiple entities having common ownership, directly or indirectly, of more than fifty percent. or common control shall be treated as being part of the same investor group and the investment limits of all such entities shall be clubbed at the investment limit as applicable to a single foreign portfolio investor.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).]
