Securities And Exchange Board Of India - Subsection
Section 5(v) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(v)An entity (A) whose investment manager is from the Financial Action Task Force member country and such an investment manager is registered as a Category I foreign portfolio investor; or (B) which is at least seventy-five per cent owned, directly or indirectly by another entity, eligible under sub-clause (ii), (iii) and (iv) of clause (a) of this regulation and such an eligible entity is from a Financial Action Task Force member country:
