Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Securities And Exchange Board Of India - Section Section 16A in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993 16A. [ Foreign Institutional Investor and sub-accounts availing portfolio management services. [Substituted by the SEBI (Portfolio Managers) (Third Amendment) Regulations, 2006, w.e.f. 30-11-2006.] - [Foreign portfolio investors] may avail of the services of a portfolio manager.]
