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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(2)(a) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(a)every stock-broker, who acts as an underwriter shall fulfill the capital adequacy requirements specified by the stock exchange of which he is a member.