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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(f) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(f)"Intermediary" means an entity associated with securities market and registered under sub-section (1A), (1B) and (1) of Section 12 of the Act; who is required to do KYC of its clients;