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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(3) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(3)Without prejudice to sub-regulation (1), every merchant banker shall, after the end of each accounting period furnish to the Board copies of the balance sheet, profit and loss account and such other documents for any other preceding five accounting years when required by the Board.