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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(1)(j) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(j)[ provide any additional information or documents including beneficiary ownership details of their clients as may be required by the designated depository participant or the Board or any other enforcement agency to ensure compliance with the Prevention of Money Laundering Act, 2002 and the rules and regulations prescribed thereunder, the Financial Action Task Force standards and circulars issued from time to time by the Board.] [Substituted by Notification No.SEBI/LAD-NRO/GN/2018/05, dated 5.4.2018 (w.e.f. 7.1.2014).]