Securities And Exchange Board Of India - Subsection
Section 9(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(3)When the foreign portfolio investor fails to pay the required fees for continuance of registration within the specified due date and such foreign portfolio investor does not have any cash or security or derivative position in India, such foreign portfolio investor shall be deemed to have applied for surrender of its registration and the designated depository participant of such foreign portfolio investor shall process the surrender after obtaining the approval from the Board.
