Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014

(3)Proxy adviser shall maintain the record of his voting recommendations and furnish the same to the Board on request.