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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(g) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(g)the applicant has the professional qualification from an institution recognised by the Government in finance, law or business management;
(gg)[ the applicant is a fit and proper person,] [Inserted by S.O. 837(E), dated 9.12.1997]