Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

Investment by Foreign Portfolio Investors in Government Securities- (Reserve Bank of India) (06 Oct 2015)

MANU/APDR/0078/2015

Banking

Reserve Bank of India has enhanced the limit for investment by Foreign Portfolio Investors in Government Securities. The increase in investment will be executed in two tranches, beginning 12 October, 2015 and 1 January, 2015. Remaining conditions on investment will continue unchanged.

Relevant : Foreign Exchange Management (Transfer or issue of Security by a Person Resident outside India) Regulations 2000MANU/RFEM/0012/2000 Foreign investment in India by SEBI registered Long term investors MANU/APDR/0074/2013

Tags : FPI   INVESTMENT   GOVERNMENT   SECURITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved