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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2)(b) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(b)The Disclosure Document, shall inter alia contain the following -
(i)the quantum and manner of payment of fees payable by the client for each activity for which service is rendered by the portfolio manager directly or indirectly (where such service is out sourced);
(ii)portfolio risks;
(iii)complete disclosures in respect of transactions with related parties as per the accounting standards specified by the Institute of Chartered Accountants of India in this regard;
(iv)the performance of the portfolio manager: