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

Securities And Exchange Board Of India - Subsection

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

(f)the applicant, his director, partner or principal officer has not at any time been convicted for any offence involving moral turpitude or has been found guilty of any economic offence;