Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Securities And Exchange Board Of India - Subsection Section 15(n) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011 (n)KRA shall send a letter to each client after receipt of the KYC documents from the intermediary, confirming the client's details thereof.
