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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2)(a) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(a)that the books of accounts, records and KYC documents, [as specified by the Board from time to time] [Replaced for 'as prescribed by the Board' by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).], are being maintained by the KRA;