Section 3 in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
3. [ Registration as portfolio manager. [Inserted by the SEBI (Portfolio Managers) (Second Amendment) Regulations, 2006, w.e.f. 07-09-2006.]
- No person shall act as portfolio manager unless he holds a certificate granted by the Board under these regulations:Provided that a merchant banker acting as a portfolio manager immediately before commencement of the Securities and Exchange Board of India (Portfolio Managers) (Second Amendment) Regulations, 2006 may continue to do so for a period of six months from such commencement or, if he has made an application for registration under these regulations within the said period of six months, till the disposal of such application.]
