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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(2)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(d)report the holdings of foreign portfolio investors who form part of investor group to the depositories and the depositories shall club the investment limits to ensure that combined holdings of all these foreign portfolio investors remains below ten per cent of the total paid-up equity capital on a fully diluted basis of a investee company at any time.