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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(3)A Foreign Institutional Investor may appoint more than one domestic custodian with prior approval of the Board, but only one custodian may be appointed for a single sub-account of a Foreign Institutional Investor.