Securities And Exchange Board Of India - Subsection
Section 45(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(3)After the repeal of Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014, any reference thereto in any other regulations made, guidelines or circulars issued thereunder by the Board shall be deemed to be a reference to the corresponding provisions of these regulations.First ScheduleSecurities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019[See regulation 7(1)]Certificate of RegistrationI. In exercise of the powers conferred by sub-section (1A) of section 12 of the Securities and Exchange Board of India Act, 1992 (the "Act"), read with the regulations made thereunder the Board hereby grants a certificate of registration to _________________________________ as a foreign portfolio investor, subject to the conditions specified in the Act and in the regulations made thereunder.II. The category and sub-category of the foreign portfolio investor is _______and __________respectively.III. The registration number for the foreign portfolio investor is .../.../.../.../....IV. The address of the foreign portfolio investor is __________________.V. This certificate shall be valid till it is suspended, cancelled or surrendered in accordance with the Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019.Date:Place:By Order Signature Name and Designation of the Authorised Signatory of Designated depository participant Issued on behalf of Securities and Exchange Board of IndiaSecond Schedule
