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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(5) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008

(5)An intermediary who has completed with the provisions of clause (b) of sub regulation (4), shall be deemed to have been granted under these regulations, subject to the payment of fees specified under the relevant regulations.