Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(2)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(d)report the holdings of foreign portfolio investors who form part of investor group to the depositories and the depositories shall club the investment limits to ensure that combined holdings of all these foreign portfolio investors remains below ten per cent of the issued capital of the investee company at any time.