Securities And Exchange Board Of India - Subsection
Section 7(5) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(5)The foreign portfolio investor needs to have a valid registration as long as it is holding securities or derivatives in India:Provided that a foreign portfolio investor whose registration is not valid and who is holding securities or derivatives in India shall be allowed to sell such securities or wind up their open position in derivatives within one year from the date of publication of these regulations.
