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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(4)(a) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(a)A foreign portfolio investor shall transact in the securities in India only on the basis of taking and giving delivery of securities purchased or sold;