Section 10 in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
10. Period of validity of certificate.
- The certificate of registration granted under regulation 9 shall be valid [till it is suspended or cancelled by the Board] [Substituted 'for a period of five years from the date of its issue' by Notification No. SEBI/LAD-NRO/GN/2016-17/023, dated 08.12.2016 (the Securities and Exchange Board of India (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2016).].
