Securities And Exchange Board Of India - Subsection
Section 16(a) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(a)The intermediary shall perform the initial KYC/due diligence of the client, shall upload the KYC information on the system of the KRA and send the original KYC documents to KRA forthwith from the date of account opening or within the time as prescribed by the board from time to time. However, in case of mutual funds, an RTA appointed by the mutual fund may also undertake the KYC of the client and send the original documents to the mutual fund or KRA.
