Securities And Exchange Board Of India - Subsection
Section 13(e) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(e)[ individuals registered as investment advisers whose number of clients exceed one hundred and fifty in total, shall apply for registration as non-individual investment adviser within such time as may be specified by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
