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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3)(ii) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(ii)A client can either be an advisory client where no distributor consideration is received at the group level or distribution services client where no advisory fee is collected from the client at the group level.