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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(4)(sic) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(sic)(5) [ Where the KRA proposes change in control, it shall obtain prior approval of the Board for continuing to act as such after the change.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).]