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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(1)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(e)the applicant has systems and procedures to comply with the requirements of the Financial Action Task Force Standards, Prevention of Money Laundering Act, 2002, Rules prescribed thereunder and the circulars issued from time to time by the Board;