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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1)(c) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(c)forthwith inform the Board and designated depository participant in writing, if there is any material change in the information including any direct or indirect change in its structure or ownership or control, previously furnished by him to the Board or designated depository participant;