Securities And Exchange Board Of India - Subsection
Section 15(1) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(1)A Foreign Institutional Investor may invest only in the following:-(a)securities in the primary and secondary markets including shares, debentures and warrants of companies [unlisted or] [Inserted by S.O. 702(E), dated 9.10.1996] listed or to be listed on a recognised stock exchange in India; and(b)[ units of schemes floated by a Collective Investment Scheme.] [Substituted by Not. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008 ](c)[ dated Government Securities;] [Inserted by S.O. 333(E), dated 20.4.1998](d)[ derivatives traded on a recognised stock exchange; [Inserted by G.S.R. 128(E), dated 13.2.2001](e)commercial paper;](f)[ security receipts;] [Inserted by G.S.R. 948(E), dated 26.6.2006]
