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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(1)(f) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(f)have adequate systems to ensure that in case of jointly held depository accounts, each of the joint holders meet the requirements specified for foreign portfolio investors and shall perform KYC due diligence for each of the joint holders;