Section 8 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
8. Application to conform to the requirements.
- An application for grant of certificate of registration to act as a foreign portfolio investor, which is not complete in all respects or is false or misleading in any material particular shall be deemed to be deficient and liable to be rejected by the designated depository participant:Provided that, before rejecting any such application, the applicant shall be given a reasonable opportunity to remove the deficiency, within the time as specified by the designated depository participant.
