Securities And Exchange Board Of India - Subsection
Section 21(5) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(5)In respect of investments in the debt securities, the foreign portfolio investors shall also comply with terms, conditions or directions, specified or issued by the Board or Reserve Bank of India, from time to time, in addition to other conditions specified in these regulations.Explanation. - For the purposes of this sub-regulation, the expression "debt securities" shall include dated Government securities, commercial paper, treasury bills, listed or to be listed corporate debt, units of debt oriented mutual funds, unlisted non-convertible debentures/bonds in the infrastructure sector, security receipts issued by asset reconstruction companies or any other security, as specified by the Board from time to time.
