Securities And Exchange Board Of India - Subsection
Section 15(p) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(p)[ KRA shall maintain an audit trail of any upload/ modification /download regarding the KYC records of each client.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).]
