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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(6) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(6)An investment adviser shall, while making an investment advice, make adequate disclosure to the client of all material facts relating to the key features of the products or securities, particularly, performance track record.