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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(1)(c) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(c)it shall take adequate steps for redressal of grievances of the investors within one month of the date of the receipt of the complaint and keep the Board informed about the number, nature and other particulars of the complaints received;