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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1)(b) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(b)any registration already granted by the Board prior to the commencement of the Securities and Exchange Board of India (Foreign Intuitional Investors) (Amendment) Regulations, 2008 shall be deemed to be permanent, unless suspended or cancelled by the Board.