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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(4A) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(4A)[ The portfolio manager shall not borrow funds or securities on behalf of the client.] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.]