Securities And Exchange Board Of India - Subsection
Section 8(1) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(1)Subject to the compliance of the provisions of the Act, these regulations, the circulars issued thereunder and the obligation to pay fees as specified in these regulations,-(a)any registration granted by the Board shall be permanent unless suspended or cancelled by the Board;(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.
