Section 11 in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
11. [ [Substituted by Notification No. SEBI/LAD-NRO/GN/2016-17/023, dated 08.12.2016 (the Securities and Exchange Board of India (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2016).]
The investment adviser which has already been granted certificate of registration by the Board, prior to the commencement of the Securities and Exchange Board of India (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2016 shall be deemed to have been granted a certificate of registration, in terms of sub-regulation (1).]
