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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1)(B) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(B)"foreign individual" means a foreigner who fulfills the following conditions:-
(i)has a networth of not less than fifty million US dollars;
(ii)holds the passport of a foreign country for a period of at least five years preceding the date of application;
(iii)holds a certificate of good standing from a bank;
(iv)is the client of the foreign institutional investor or any other entity which belongs to the same group as the foreign institutional investor, for a period of at least three years preceding the date of the application: