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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(9) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(9)[ The portfolio manager may, subject to authorization by the client in writing, participate in securities lending.] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.]