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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(h) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(h)the applicant, its director, principal officer or the employee as specified in clause (d) is involved in any litigation connected with the securities market which has an adverse bearing on the business of the applicant;