Securities And Exchange Board Of India - Subsection
Section 15(1A) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(1A)[ The portfolio manager shall not accept from the client, funds or securities worth less than [twenty five lacs] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.] rupees.][Provided that the minimum investment amount per client shall be applicable for new clients and fresh investments by existing clients:Provided further that existing investments of clients, as on date of notification of Securities and Exchange Board of India (Portfolio Managers) (Amendment) Regulations, 2012, may continue as such till maturity of the investment.] [Inserted by SEBI (Portfolio Managers) (Amendment) Regulations, 2012, w.e.f. 10-2-2012.]
