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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(2)The designated depository participant shall endeavor to dispose of the application for grant of certificate of registration as soon as possible but not later than thirty days after receipt of application by the designated depository participant or, after the information called for under regulation 6 has been furnished, whichever is later.