Securities And Exchange Board Of India - Subsection
Section 23(4) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(4)[ In order to appropriately monitor investment concentration where common ownership or control is identified for such public retail funds, the Indian depositories shall maintain details of controlling entities on the basis of name, address, nationality, passport number/ any other identification card issued by Government and provide appropriate reports to the Board on a periodic basis.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).]
