Securities And Exchange Board Of India - Subsection
Section 2(k) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(k)["sub-account" means any person resident outside India, on whose behalf investments are proposed to be made in India by a foreign institutional investor and who is registered as a sub-account under these regulations.] [Substituted by Not. No. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008]
