Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(g) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(g)"consideration" means any form of economic benefit including non-cash benefit, received or receivable for providing investment advice;
(ga)[ "CPE" means continuing professional education in terms of clause (f) of sub regulation (1) of regulation 2 of the SEBI (Certification of Associated Persons in the Securities Markets) Regulations, 2007; [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
(gb)"family of client" shall include individual client, dependent spouse, dependent children and dependent parents;
(gc)"family of an individual investment adviser" shall include individual investment adviser, spouse, children and parents;]