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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2)(d) in Securities and Exchange Board of India (Portfolio Managers) Rules, 1993

(d)The portfolio manager shall file with the Board, a copy of the Disclosure Document before it is circulated or issued to any person and every six months thereafter or whenever any material change is effected therein whichever is earlier, along with the certificate in Form C as specified in Schedule I.