Securities And Exchange Board Of India - Subsection
Section 6(e) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(e)whether the applicant fulfills the [networth] [Substituted 'capital adequacy' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).] requirements as specified in regulation 8;
