Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(2)A foreign institutional investor or a sub-account, having a certificate referred to in clause (b) of sub-regulation (1) shall file information in Form A or Form AA, as the case may be, at least three months prior to the expiry of period of certificate or within three months from such commencement, whichever is later.
