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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(4)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(e)Nothing contained in clause (d) of this sub-regulation shall apply to:
(i)transactions in Government securities and such other securities falling under the purview of the Reserve Bank of India which shall be carried out in the manner specified by the Reserve Bank of India;
(ii)sale of securities in response to a letter of offer sent by an acquirer in accordance with the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011;
(iii)sale of securities in response to an offer made by any promoter or acquirer in accordance with the Securities and Exchange Board of India (De-listing of Equity shares) Regulations, 2009;
(iv)sale of securities, in accordance with the Securities and Exchange Board of India (Buy-back of securities) Regulations, 1998;
(v)divestment of securities in response to an offer by Indian Companies in accordance with Operative Guidelines for Disinvestment of Shares by Indian Companies in the overseas market through issue of American Depository Receipts or Global Depository Receipts as notified by the Government of India and directions issued by Reserve Bank of India from time to time;
(vi)any bid for, or acquisition of, securities in response to an offer for disinvestment of shares made by the Central Government or any State Government;
(vii)any transaction in securities pursuant to an agreement entered into with merchant banker in the process of market making or subscribing to un-subscribed portion of the issue in accordance with Chapter XB of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;
(viii)[ transactions by Category I and II foreign portfolio investors, in corporate bonds, as may be specified by the Board; [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).]
(ix)transactions on the electronic book provider platform of recognized stock exchanges;]
(x)[] [Renumbered '(viii)' by Act No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).] any other transaction specified by the Board.