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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

(3)[No asset management company and no director (including independent director), officer or employee of an asset management company shall be eligible to be appointed as a trustee of any mutual fund.]