Securities And Exchange Board Of India - Subsection
Section 12(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(2)Notwithstanding any thing contained in sub-regulation (1) above, any sub-account which has been granted approval prior to the commencement of these regulations by the Board shall be deemed to have been granted registration as a sub-account by the Board under these regulations.[(3) An application for registration as sub-account shall be made in Form AA.] [Substituted by S.O. 1332(E), dated 21.8.2006]
