Securities And Exchange Board Of India - Subsection
Section 5(b) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(b)"Category II foreign portfolio investor" which shall include:(i)appropriately regulated broad based funds such as mutual funds, investment trusts, insurance/reinsurance companies;(ii)appropriately regulated persons such as banks, asset management companies, investment managers/advisors, portfolio managers [, broker dealers and swap dealers;] [Inserted by Notification No.SEBI/LAD-NRO/GN/2018/05, dated 5.4.2018 (w.e.f. 7.1.2014).](iii)broad based funds that are not appropriately regulated but whose investment manager is appropriately regulated:
