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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(1)(h) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(h)[ be a fit and proper person based on the criteria specified in Schedule II of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008;] [Inserted by Notification No.SEBI/LAD-NRO/GN/2018/05, dated 5.4.2018 (w.e.f. 7.1.2014).]