Securities And Exchange Board Of India - Subsection
Section 21(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(3)A foreign portfolio investor shall fully disclose to the Board any information concerning the terms of and parties to off-shore derivative instruments, by whatever names they are called, entered into by it relating to any securities listed or proposed to be listed in any stock exchange in India, as and when and in such form as the Board may specify.
