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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6)(i) in Securities Contracts (Regulation) Rules, 1957

(i)such "limited liability partnership" undertakes to comply with such financial requirements and norms as may be provided by the Securities and Exchange Board of India for registration of such limited liability partnerships under subsection (1) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);