Securities And Exchange Board Of India - Subsection
Section 6(d) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(d)[ in case the applicant is a firm or a limited liability partnership, the principal officer and all persons associated with investment advice of the applicant are appropriately qualified and certified as specified in regulation 7;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
