Securities And Exchange Board Of India - Subsection
Section 4(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(d)the applicant is a resident of the country whose securities market regulator is a signatory to the International Organization of Securities Commission's Multilateral Memorandum of Understanding (Appendix A Signatories) or a signatory to the bilateral Memorandum of Understanding with the Board:
