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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 47(3)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(d)any offshore derivative instrument issued in accordance with the provisions of the Securities and Exchange Board of India (Foreign Institutional Investors) Regulations, 1995 shall be deemed to have been issued in accordance with the corresponding provisions of these regulations.