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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(1)(f) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(f)the applicant is a fit and proper person based on the criteria specified in Schedule II of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008; and