Section 4(1) in European Economic Community International Institutional Partners Scheme, 1993
(1)The investments made by the European Economic Community under the ECIIP Scheme would be counted as domestic investments, and not foreign investments, for the purpose of the Statement on Industrial Policy, dated 24th July, 1991. Investments under the ECIIP Scheme would not be counted as promotersÂ’ quota for the purpose of Securities and Exchange Board of India (SEBI) Guidelines. In all other sense also, investments of the European Economic Community under the ECIIP Scheme would be treated at par with the investments of the partner institutions.
