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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13A(1) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(1)A foreign institutional investor shall be responsible and liable for all acts of commission and omission of all its sub-accounts and other deeds and things done by such sub-accounts in their capacity as sub-accounts under these regulations.