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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(4)(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(b)Nothing contained in clause (a) shall apply to:
(i)any transactions in derivatives on a recognized stock exchange;
(ii)short selling transactions in accordance with the framework specified by the Board;
(iii)any transaction in securities pursuant to an agreement entered into with the merchant banker in the process of market making or subscribing to un-subscribed portion of the issue in accordance with Chapter XB of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;
(iv)any other transaction specified by the Board.