Securities And Exchange Board Of India - Subsection
Section 22A(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)Investment adviser may provide implementation services to the advisory clients in securities market:Provided that investment advisers shall ensure that no consideration including any commission or referral fees, whether embedded or indirect or otherwise, by whatever name called is received; directly or indirectly, at investment adviser's group or family level for the said service, as the case maybe.
