Securities And Exchange Board Of India - Subsection
Section 21(6) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(6)Unless otherwise approved by the Board, securities shall be registered in the name of the foreign portfolio investor as a beneficial owner [as defined in clause (a) of sub-section (1) of section 2] [Substituted 'for the purposes' by Notification No. SEBI/LAD-NRO/GN/2018/58, dated 31.12.2018 (w.e.f. 7.1.2014).] of the Depositories Act, 1996.
