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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(2)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(b)prior consent of the foreign portfolio investor is obtained for such transfer, except when the persons to whom the offshore derivative instruments are to be transferred to are pre-approved by the foreign portfolio investor.]