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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(3)(a) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(a)The portfolio manager shall charge an agreed fee from the clients for rendering portfolio management services without guaranteeing or assuring, either directly or indirectly, any return and the fee so charged may be a fixed fee or a return based fee or a combination of both.