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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(n) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(n)"non-resident Indian" and "overseas citizen of India" shall have the same meaning as assigned to such terms under [rule 2 of the Foreign Exchange Management (Non-debt Instruments) Rules, 2019] [Substituted 'regulation 2 of the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017' by Notification No. SEBI/LAD-NRO/GN/2019/44, dated 19.12.2019 (w.e.f. 23.9.2019).] made under the Foreign Exchange Management Act, 1999;