Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Securities And Exchange Board Of India - Section Section 15A in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013 15A. [ Fees. [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).] - Investment Adviser shall be entitled to charge fees for providing investment advice from a client [including an accredited investor] in the manner as specified by the Board.]
