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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(3)(d) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(d)[ a Foreign Institutional Investor or a sub-account, shall, subject to such instructions as may be issued by the Board, deliver or cause to be delivered only securities in dematerialised form for settlement of its transactions undertaken on a recognised stock exchange, except in cases where the issuer of such securities has established connectivity with all depositaries registered with the Board under Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996.] [Substituted by No. SEBI/LAD/DOP/1446/2007, dated 8.1.2007]