Securities And Exchange Board Of India - Subsection
Section 20(1) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(1)A foreign portfolio investor shall invest only in the following securities, namely-(a)shares, debentures and warrants issued by a body corporate; listed or to be listed on a recognized stock exchange in India;(b)units of schemes launched by mutual funds under Chapter V, VI-A and VI-B of the Securities and Exchange Board of India (Mutual Fund) Regulations, 1996;(c)units of schemes floated by a Collective Investment Scheme in accordance with the Securities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999;(d)derivatives traded on a recognized stock exchange;(e)units of real estate investment trusts, infrastructure investment trusts and units of Category III Alternative Investment Funds registered with the Board;(f)Indian Depository Receipts;(g)any debt securities or other instruments as permitted by the Reserve Bank of India for foreign portfolio investors to invest in from time to time; and(h)such other instruments as specified by the Board from time to time.
