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Securities And Exchange Board Of India - Section
Section 9 in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
9. [ [Omitted by the Securities and Exchange Board of India (Change In Conditions of Registration of Certain Intermediaries) (Amendment) Regulations,2016 w.e.f. 08-12-2016.]
***]| 9. Renewal of certificate.- (1) A portfolio manager may, three months before the expiry of the validity of the certificate, make an application for renewal in Form A 28[along with fees specified in clause 1 of Schedule II.](2) The application for renewal, under sub-regulation (1) shall be dealt with in the same manner as if it were an application for grant of a certificate made under regulation 3.(3) The Board, on being satisfied that the applicant fulfills the requirements specified in regulation 6, shall send an intimation to the applicant and on receipt of payment of renewal fees as specified in paragraph 2 of Schedule II, grant a renewal of the certificate. |