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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(a) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(a)it obtains from the client, such information as is necessary for the purpose of giving investment advice, including the following:-
(i)age;
(ii)investment objectives including time for which they wish to stay invested, the purposes of the investment ;
(iii)income details;
(iv)existing investments/ assets;
(v)risk appetite/ tolerance;
(vi)liability/borrowing details.