Securities And Exchange Board Of India - Subsection
Section 4(g) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(g)Any stock broker or sub-broker registered under SEBI (Stock Broker and Sub- Broker) Regulations, 1992, portfolio manager registered under SEBI (Portfolio Managers) Regulations, 1993 or merchant banker registered under SEBI (Merchant Bankers) Regulations, 1992, who provides any investment advice to its clients incidental to their primary activity:
