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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(2)An investment adviser shall not receive any consideration by way of remuneration or compensation or in any other form from any person other than the client being advised, in respect of the underlying products or securities for which advice is provided.