Securities And Exchange Board Of India - Subsection
Section 6(f) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(f)[ whether the applicant, its partners, principal officer and persons associated with investment advice, if any, are fit and proper persons based on the criteria as specified in Schedule II of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
