Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] Securities And Exchange Board Of India - Subsection Section 36(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019 (b)to ascertain whether any circumstances exist that would render the designated depository participants unfit or ineligible;
