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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(5) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(5)An intermediary who has complied with the provisions of clause (b) of sub-regulation (4), shall be deemed to have been granted under these regulations, subject to the payment of fees specified under the relevant regulations.