Securities And Exchange Board Of India - Subsection
Section 16(2) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(2)[ Notwithstanding anything contained in the agreement referred to in regulation 14, the funds or securities can be withdrawn or taken back by the client before the maturity of the contract under the following circumstances, namely-(a)voluntary or compulsory termination of portfolio management services by the portfolio manager or the client.(b)suspension or cancellation of the certificate of registration of the portfolio manager by the Board.(c)bankruptcy or liquidation of the portfolio manager.]
