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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(1)(a) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(a)where the intermediary proposes to change its status or constitution, it shall obtain prior approval of the Board for continuing to act as an intermediary after such change in status or constitution;