Section 12D in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
12D. Procedure to be followed by an applicant for fresh registration.
- An applicant who is a company or a limited liability partnership or a body corporate who intends to act as an eligible fund manager may be granted registration under regulation 8 if:(a)it fulfills all the conditions specified in sub section (4) of Section 9A of the Income-tax Act, 1961;(b)it complies with the requirements specified under Chapter II of these regulations, unless specified otherwise in this Chapter;(c)it pays the fees as specified in Schedule II; and(d)it provides a declaration to the Board as specified in clause (2) of Schedule VI.
