Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(2)Investment advisers who are individuals shall have net tangible assets of value not less than five lakh rupees:Provided that existing investment advisers shall comply with the networth requirement within three years from the date of commencement of the SEBI (Investment Advisers) (Amendment) Regulations, 2020.]
