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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(3)(c) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(c)the transaction of business in securities shall be only through stock brokers who has been granted a certificate by the Board under sub section (1) of section 12 of the securities and Exchange Board of India Act,1992: