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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 47(3)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(b)any application for grant of certificate as a foreign institutional investor or sub-account pending before the Board shall be dealt with in accordance with the Securities and Exchange Board of India (Foreign Institutional Investors) Regulations, 1995;