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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(2)(c) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(c)any offshore derivative instrument issued under the Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014 before the commencement of these regulations shall be deemed to have been issued under the corresponding provisions of these regulations;