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[Cites 0, Cited by 0] [Section 15A(7)] [Section 15A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15A(7)(i) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(i)`offshore derivative instrument' means any instrument, by whatever name called, which is issued overseas by a foreign institutional investor against securities held by it that are listed or proposed to be listed on any recognised stock exchange in India, as its underlying;