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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(c) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011

(c)KRA shall have a secure data transmission link with other KRA(s) and with each intermediary that uploads the KYC documents on its system and relies upon its data.