Securities And Exchange Board Of India - Subsection
Section 6(k) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(k)In case any [non-individual] [Substituted 'body corporate' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).], other than a Bank or NBFC, which proposes to undertake investment advisory services, whether, the application is made through a separately identifiable department or division;
