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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1)(i) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(i)undertake necessary KYC on its shareholders/investors in accordance with the rules applicable to it in the jurisdiction where it is organised;