Securities And Exchange Board Of India - Subsection
Section 20(8) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(8)An entity, registered as a foreign portfolio investor shall be permitted to invest in Indian securities as a person resident outside India in accordance with provisions of [the Foreign Exchange Management Act, 1999, rules and regulations made thereunder] [Substituted 'Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2017 made under the Foreign Exchange Management Act, 1999' by Notification No. SEBI/LAD-NRO/GN/2019/44, dated 19.12.2019 (w.e.f. 23.9.2019).].[***] [Omitted '(9)' by Notification No. SEBI/LAD-NRO/GN/2019/44, dated 19.12.2019 (w.e.f. 23.9.2019).].
