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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(b) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(b)The domestic portfolio manager or domestic asset management company shall make an application in terms of regulations 3, 4 and 5;