Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act] Securities And Exchange Board Of India - Subsection Section 30(1)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014 (e)communication from and to the designated depository participants, stock brokers and depository participants regarding investments in securities.