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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(2) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014

(2)All records shall be maintained either in physical or electronic form and preserved for a minimum period of five years:Provided that where records are required to be duly signed and are maintained in electronic form, such records shall be digitally signed.