Securities And Exchange Board Of India - Subsection
Section 12(1) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(1)A Foreign Institutional Investor shall seek from the Board registration of each sub-account on whose behalf he proposes to make investments in India:[Provided that before making an application for registration on behalf of a proposed sub-account being a foreign corporate, the foreign institutional investor shall verify the necessary details and documents and satisfy itself about the identity of the proposed sub-account after applying its know your client procedure.] [Inserted by Not. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008]
