Section 4(3) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(3)[(i) A Non-Resident Indian (NRI) may acquire securities or units on a Stock Exchange in India on repatriation basis under the Portfolio Investment Scheme, subject to the terms and conditions specified in Schedule 3.(ii)A Non-Resident Indian (NRI) may acquire securities or units on a non-repatriation basis, subject to the terms and conditions specified in Schedule 4.][Provided that NRI/OCB shall not purchase shares or convertible debentures of an Indian company which is engaged in the print media sector.] [Inserted by Notification No. G.S.R. 182 (E) dated 16.2.2001 (w.e.f. 8.5.2000)]
