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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(2)Nothing contained in clause (a) of sub-regulation(1) shall affect the obligation to obtain a fresh registration under Section 12 of the Act in cases where it is applicable.