Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 22A(4) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013 (4)The client shall not be under any obligation to avail implementation services offered by the investment adviser.]
