Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49G] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 49G(5) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

(5)The asset management company shall put in place systems to ensure that all financial transactions are done through banking channels and exclude transactions in cash or unaccounted transactions.