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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(3) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(3)Without prejudice to sub-regulation (1), every portfolio manager shall, after the end of each accounting period, furnish to the Board copies of the balance sheet, profit and loss account and such other documents as are mentioned in any of the regulations under this chapter for any other preceding five accounting years when required by the Board.