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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(3)After the repeal of the regulations referred to in sub-regulation (1), any reference thereto in any regulation, guidelines, circulars shall be deemed to be a reference to Chapter V and Schedule II, respectively.