Section 18(4) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
(4)[Subject to the limits as otherwise prescribed by the Central Government from time to time,] [Inserted by Notification No. SEBI/LAD/NRO/GN/2015-16/037, dated 7.3.2016 (w.e.f. 20.6.2012).] the combined holding of all persons resident outside India in the paid up equity share capital of a recognised clearing corporation shall not exceed, at any time, forty-nine per cent. of its total paid up equity share capital, subject to the following.(a)[ ***] [Omitted by Notification No. SEBI/LAD/NRO/GN/2015-16/037, dated 7.3.2016 (w.e.f. 20.6.2012).](b)[ ***] [Omitted by Notification No. SEBI/LAD/NRO/GN/2015-16/037, dated 7.3.2016 (w.e.f. 20.6.2012).](c)[ ***] [Omitted by Notification No. SEBI/LAD/NRO/GN/2015-16/037, dated 7.3.2016 (w.e.f. 20.6.2012).][***] [Omitted by Notification No. SEBI/LAD-NRO/GN/2016-17/033, dated 14.2.2017 (w.e.f. 20.6.2012).]
