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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(4)(b) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(b)where a certificate has been granted to an intermediary on a permanent basis, the certificate may continue to be valid under these regulations subject to the condition that the intermediary shall, within two years of commencement of these regulations in relation to such intermediary, furnish the information in Form A to the Board and upload the information in Part I thereof on the website specified by the Board;