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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(1)(a) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(a)where the portfolio manager proposes to change its status or constitution, it shall obtain prior approval of the Board for continuing to act as such after the change;