Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(2) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(2)Notwithstanding anything contained in sub-regulation (1), every stock broker or merchant banker holding, a valid certificate of registration under section 12 of the Act, shall be entitled to act as an underwriter without obtaining a separate certificate under these regulations.