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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(2)(f) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(f)in case of change in structure or constitution or direct or indirect change in [common ownership or control] [Substituted 'beneficial ownership' by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).] reported by the foreign portfolio investor, re-assess the eligibility of such foreign portfolio investor.