Securities And Exchange Board Of India - Subsection
Section 4(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)The information contained in Part I of Form A shall be disclosed to the public by uploading such information on the website as specified by the Board;Provided that the other relevant information furnished by the intermediary in Part II of Form A which relates to commercial confidence and private information of the intermediary, may be treated as confidential by the Board.
