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[Cites 0, Cited by 19] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(b) in The Securities and Exchange Board of India Act, 1992

(b)registering and regulating the working of stock brokers, sub-brokers, share transfer agents, bankers to an issue, trustees of trust deeds, registrars to an issue, merchant bankers, underwriters, portfolio managers, investment advisers and such other intermediaries who may be associated with securities markets in any manner;
(ba)registering and regulating the working of the depositories, participants, custodians of securities, foreign institutional investors, credit rating agencies and such other intermediaries as the Board may, by notification, specify in this behalf;