Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(3)[ On and from the date of commencement of these regulations, no person, while dealing in distribution of securities, shall use the nomenclature "Independent Financial Adviser or IFA or Wealth Adviser or any other similar name" unless registered with the Board as Investment Adviser.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
