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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(2)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(b)prior consent of the foreign portfolio investor is obtained for such transfer, except in cases, where the persons to whom the offshore derivative instruments are to be transferred, are pre-approved by the foreign portfolio investor.