Securities And Exchange Board Of India - Subsection
Section 15(e) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(e)KRA shall retain the original KYC documents of the client, in both physical and electronic form for the period specified by [rules made under the Prevention of Money Laundering Act, 2002 (15 of 2003)] [Replaced for 'Rules' by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).], as well as ensuring that retrieval of KYC information is facilitated within stipulated time period.
