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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1)(c) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(c)[ such offshore derivative instruments shall not be issued to or transferred to persons who [do not satisfy the conditions specified in regulation 4] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/004, dated 29.5.2017 (w.e.f. 7.1.2014).].]