Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(2)The portfolio manager who has already been granted certificate of registration by the Board, prior to the commencement of the Securities and Exchange Board of India (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2016 shall be deemed to have been granted a certificate of registration, in terms of sub-regulation (1).]
