Securities And Exchange Board Of India - Subsection
Section 15(4) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(4)Unless otherwise approved by the Board, securities shall be registered-(a)in the name of the Foreign Institutional Investor, provided the Foreign Institutional Investor is making investments on his own behalf; or(b)in his name on account of his sub-account, or in the name of the sub-account, in case he is investing on behalf of the sub-account: Provided that the names of the sub-accounts on whose behalf the Foreign Institutional Investor is investing are disclosed to the Board by the Foreign Institutional Investor.
