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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(4)(b) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(b)in his name on account of his sub-account, or in the name of the sub-account, in case he is investing on behalf of the sub-account: Provided that the names of the sub-accounts on whose behalf the Foreign Institutional Investor is investing are disclosed to the Board by the Foreign Institutional Investor.