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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(2)Any material change in the information furnished on uploaded under these regulations shall be updated by the intermediary promptly but not later than fifteen days of the occurrence of such change.