Securities And Exchange Board Of India - Subsection
Section 93(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)[ Without prejudice to the sub-regulations (1) and (2), the Board may create a gratuity trust.] [Substituted SEBI (Employees' Service) (Amendment) Regulations, 2010, w.r.e.f. 28-3-2003.]
