Securities And Exchange Board Of India - Subsection
Section 3(4) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(4)Notwithstanding anything contained hereinabove, any person who has before the commencement of these regulations, made an application for registration and has been granted registration by the Board under the Government of India Guidelines to act as a Foreign Institutional Investor shall be deemed to have made an application under sub-regulation (2) above may continue to buy, sell or otherwise deal in securities subject to the provisions of these regulations, till the grant or refusal of a certificate under these regulations.
