Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 22A(3) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013 (3)Investment adviser or group or family of investment adviser shall not charge any implementation fees from the client.
