Securities And Exchange Board Of India - Subsection
Section 21(9) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(9)In cases where the Government of India enters into agreements or treaties with other sovereign Governments and where such agreements or treaties specifically recognize certain entities to be distinct and separate, the Board may, during the validity of such agreements or treaties, recognize them as such, subject to conditions as may be specified by it.
