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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(3)(b) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(b)The portfolio manager may, subject to the disclosure in terms of the Disclosure Document and specific permission from the client, charge such fees from the client for each activity for which service is rendered by the portfolio manager directly or indirectly (where such service is out sourced).]