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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(1)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(b)accounts of remittances to India for investments in India and realising capital gains on investments made from such remittances;