Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(1)[(a) The money or securities accepted by the portfolio manager shall not be invested or managed by the portfolio manager except in terms of the agreement between the portfolio manager and the client.] [Substituted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.](b)Any renewal of portfolio fund on maturity of the initial period shall be deemed as a fresh placement [* * *] [Omitted 'and shall be for a minimum period of one year' by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.].
