Section 29 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
29. Appeal.-
Any Foreign Institutional Investor aggrieved by an order of the Board under the regulations may prefer an appeal to the Central Government under the provisions of the Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993.[FIRST SCHEDULE] [Substituted by Not. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008]FORMS[FORM A]Application Form for Grant of Certificate of Registration as Foreign Institutional Investor(FII)[See regulation 3(2)]
