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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)(a) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(a)[ a foreign institutional investor or sub-account shall transact in the Indian securities market only on the basis of taking and giving delivery of securities purchased or sold: [Substituted by Not. F.No. 1/4C/GM/2007/31/12/2007]