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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(d) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(d)furnish such information, record or documents to the Board and Reserve Bank of India, as may be required, in relation to his activities as a designated depository participant;