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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(5) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

(5)[ Two-thirds of the trustees shall be independent persons and shall not be associated with the sponsors or be associated with them in any manner whatsoever.] [Substituted by S.O. 32(E), dated 12th January, 1998]