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] [Section 16B] [Entire Act] Securities And Exchange Board Of India - Subsection Section 16B(1) in Securities and Exchange Board of India (Portfolio Managers) Rules, 1993 (1)Every portfolio manager shall appoint a custodian in respect of securities managed or administered by it.
