SEBI relaxes mandate of additional disclosures for FPIs having more than 50% of its Indian equity AUM in a corporate group
Composite holding of such FPIs should be less than 3% of total equity share capital of apex company.
Foreign Portfolio Investors
LEGISLATION MARCH 2023 | 17+ Stories on New Drugs and Clinical Trials Development Methodology revised; Surrogacy Methods of Treatment revised; Maximum Allowed CF for Emission Testing introduced; SEBI Circulars & more
MINISTRY OF FINANCE “Implementation of Policies by groups” introduced vide PML (Maintenance of Records) Amendment Rules, 2023 On 7-3-2023, the Ministry of
SEBI issues Master Circular for Foreign Portfolio Investors, Designated Depository Participants and Eligible Foreign Investors
On 19-12-2022, the Securities and Exchange Board of India (‘SEBI’) has issued Master Circular for Foreign Portfolio Investors, Designated Depository
SEBI modifies operational guidelines for Foreign Portfolio Investors and Designated depository participants
On June 21, 2022, SEBI has modified operational guidelines for Foreign Portfolio Investors and Designated depository participants and Eligible Foreign Investors to
SEBI issues clarification on clubbing of investment limits of foreign Govt/foreign Govt related entities
SEBI has been monitoring investment by foreign Governments and their related entities viz. foreign central banks, sovereign wealth funds and foreign Governmental