Securities And Exchange Board Of India - Subsection
Section 3A(2) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(2)Notwithstanding anything contained in sub-regulation (1), any application made by a portfolio manager prior to coming into force of these regulations containing such particulars or as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.]
