Securities And Exchange Board Of India - Subsection
Section 5(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(b)"Category II foreign portfolio investor" shall include all the investors not eligible under Category I foreign portfolio investors such as -(i)appropriately regulated funds not eligible as Category-I foreign portfolio investor;(ii)endowments and foundations;(iii)charitable organisations;(iv)corporate bodies;(v)family offices;(vi)Individuals;(vii)appropriately regulated entities investing on behalf of their client, as per conditions specified by the Board from time to time;(viii)Unregulated funds in the form of limited partnership and trusts;
