Securities And Exchange Board Of India - Subsection
Section 6(a) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(a)[ the applicant shall be a body corporate other than a non-banking financial company as defined under clause (f) of section 45-I of the Reserve Bank of India Act, 1934, (2 of 1934) as amended from time to time,] [Inserted by S.O. 837(7), dated 9.12.1997]
