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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(4)(a) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(a)return the certificate of registration so cancelled to the Board and shall not represent itself to be a holder of the certificate for carrying out the activity for which such certificate had been granted;