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[Cites 0, Cited by 0] [Section 15A(7)] [Section 15A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15A(7)(ii) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(ii)any person that is registered and regulated by a securities or futures regulator in any foreign country or state;