Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] Securities And Exchange Board Of India - Subsection Section 41(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992 (2)On and from the date of cancellation the merchant banker shall with immediate effect cease to carry on any activity as a merchant banker.
