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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(1)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(e)the applicant has systems and procedures to comply with the requirements of Financial Action Task Force Standards, Prevention of Money Laundering Act, 2002, Rules prescribed thereunder and the circulars issued from time to time by the Board;