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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(1)(g) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(g)in relation to its activities as foreign portfolio investor, at all times, subject itself to the extant Indian laws, rules, regulations and circulars issued from time to time and provide an express undertaking to this effect to the designated depository participant;