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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(2) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(2)Nothing contained in clause (a) of sub-regulation (1) shall affect the obligation to obtain a fresh registration under section 12 of the Act in cases where it is applicable.]