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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(j) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(j)"offshore derivative instrument" means any instrument, by whatever name called, which is issued overseas by a foreign portfolio investor against securities held by it that are listed or proposed to be listed on any recognised stock exchange in India [or unlisted debt securities or securitised debt instruments] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/035, dated 21.2.2017 (w.e.f. 7.1.2014).], as its underlying;