Securities And Exchange Board Of India - Subsection
Section 28A(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)The Board may, exempt any person or class of persons from the operation of all or any of the provisions of these regulations for a period as may be specified but not exceeding twelve months, for furthering innovation [***] [Omitted 'in technological aspects' by Notification No. SEBI/LAD-NRO/GN/2021/30, dated 3.8.2021 (w.e.f. 21.1.2013 ).] relating to testing new products, processes, services, business models, etc. in live environment of regulatory sandbox in the securities markets.
