Securities And Exchange Board Of India - Subsection
Section 16(b) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(b)When the client approaches another intermediary subsequently, it will be optional for the intermediary to verify and download the client's details from the system of KRA or to take fresh KYC as per existing system. However, upon receipt of information on change in KYC details and status of the clients by the intermediary or when it comes to the knowledge of the intermediary, at any stage, the intermediary shall be responsible for uploading the updated information on the system of KRA and for sending the physical documents to KRA, wherever necessary.
