Securities And Exchange Board Of India - Subsection
Section 20(4) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(4)The client may appoint a chartered accountant to audit the books and accounts of the portfolio manager relating to his transactions and the portfolio manager shall co-operate with such chartered accountant in course of the audit.] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.]
