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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(1)(b) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(b)in relation to an underwriter not being a body corporate -
(i)records in respect of all sums of money received and expended by them and the matters in respect of which the receipt and expenditure take place; and
(ii)their assets and liabilities.