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 15] [Entire Act] Securities And Exchange Board Of India - Subsection Section 15(4) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993 (4)The portfolio manager shall not derive any direct or indirect benefit out of the client's funds or securities.
