Securities And Exchange Board Of India - Subsection
Section 12(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)An intermediary shall provide the Board with a certificate of its compliance officer on the 1st April of each year certifying :(a)the compliance by the intermediary with all the obligations, responsibilities and the fulfilment of the eligibility criteria on a continuous basis under these regulations and the relevant regulations;(b)that all disclosures made in Form A and under the relevant regulations are true and complete.
