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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(2)(b) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(b)every merchant banker, who acts as an underwriter shall fulfil the capital adequancy requirements specified in regulation of the Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992.