Securities And Exchange Board Of India - Subsection
Section 17(d) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(d)It has a reasonable basis for believing that a recommendation or transaction entered into:(i)meets the client's investment objectives;(ii)is such that the client is able to bear any related investment risks consistent with its investment objectives and risk tolerance;(iii)is such that the client has the necessary experience and knowledge to understand the risks involved in the transaction.
