Securities And Exchange Board Of India - Subsection
Section 21(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(2)A foreign portfolio investor shall ensure that any transfer of offshore derivative instruments issued by or on behalf of it, is subject to the following conditions -(a)such offshore derivative instruments are transferred to persons subject to the fulfilment of sub-regulation (1); and(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.
