MANU/REVU/0002/2022
Ministry : Ministry of Finance
Department/Board : Revenue
Notification No. : GSR05(E)
Date of Notification : 04.01.2022
Date of Publication : 04.01.2022
Industry: Finance
Non-applicability of provisions of sSub-rule (1A) of Rule 9 of the Prevention of Money-laundering (Maintenance of Records) Rules, 2005 to the Foreign Portfolio Investor
G.S.R.05(E).--In exercise of the powers conferred by sub-clause (i) of clause (h) of sub-rule (2) of rule 9A of the Prevention of Money-laundering (Maintenance of Records) Rules, 2005, the Central Government in consultation with the regulatory authority, namely the Securities and Exchange Board of India, in the public interest and in the interest of the regulated entity, namely the Foreign Portfolio Investor, hereby directs that the provisions of sub-rule (1A) of rule 9 of the Prevention of Money-laundering (Maintenance of Records) Rules, 2005 shall not apply to the Foreign Portfolio Investor.
[F. No. P-12011/3/2020-ES Cell-DOR]
ARVIND SARAN, Director