Securities And Exchange Board Of India - Subsection
Section 21(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(3)Subject to the limits as otherwise prescribed by the Central Government from time to time, the combined holding of all persons resident outside India in the paid up equity share capital of a depository shall not exceed, at any time, forty-nine percent of its total paid up equity share capital.
