Securities And Exchange Board Of India - Subsection
Section 2(c) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(c)"designated bank" means any bank in India, which has been authorised by the Reserve Bank of India to act as a banker to Foreign Institutional Investors;(cc)[* * * *] [Omitted by SEBI (Foreign Institutional Investor) (Amendment) Regulations, 2007 w.e.f. 8.1.2007.]
