Section 7A in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
7A. [ [Inserted by S.O. 990(E), dated 28.8.2003]
A foreign institutional investor holding a certificate shall, at all times, abide by the Code of Conduct as specified in Third Schedule.]["Provided that the Board may exempt from the payment of fees, an applicant such as the World Bank and other institutions established outside India for providing aid, and which have been granted privileges and immunities from the payment of tax and duties by the Central Government.Provided further that the Board shall refund the fees already collected from the institutions which are exempted from the payment of fees by the proviso mentioned above."] [Inserted by S.O. 702 (E), dated 9.10.1996]
