Securities And Exchange Board Of India - Subsection
Section 23(5) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(5)[] [Renumbered '(4)' by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).] In case of any direct or indirect change in structure or [common ownership or control] [Substituted 'beneficial ownership' by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).] of the foreign portfolio investor, it shall bring the same to the notice of its designated depository participant forthwith.
