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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(a) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(a)in case of an intermediary, by its whole time director, managing partner, managing trustee or sole proprietor, as the case may be, and by its compliance officer;