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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(1)(g) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(g)the applicant, his director, his principal officer or any of his employees has at any time been convicted of any offence involving moral turpitude or of any economic offence;
(gg)[the applicant is a fit and proper person;] [Inserted by S.O. 17(E), dated 5.1.1998] and