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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(1)(a) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(a)true and fair accounts relating to remittance of initial corpus for buying, selling and realising capital gains of investment made from the corpus;