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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(3) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(3)While accepting the surrender, the Board may impose such conditions upon the KRA, as it deems fit, for protection of the interests of investors and the securities market, and such person shall comply with such conditions.