Securities And Exchange Board Of India - Subsection
Section 22(5) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(5)[ A foreign portfolio investor shall collect regulation fee, as specified in Part C of the Second Schedule, form every subscribed of offshore derivative instrument issued by it and deposit the same with the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/012, dated 20.7.2017, (w.e.f. 7.1.2014).]
