Securities And Exchange Board Of India - Subsection
Section 18(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)An investment adviser shall disclose to a prospective client, all material information about itself including its business, disciplinary history, the terms and conditions on which it offers advisory services, affiliations with other intermediaries and such other information as is necessary to take an informed decision on whether or not to avail its services.[***] [Omitted '(2) and (3)' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
