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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(1)(e) in Securities And Exchange Board Of India (Collective Investment Schemes) Regulations, 1999

(e)the applicant shall comply with accounting and valuation norms in respect of schemes floated before the commencement of these regulations as specified in Part II of the Ninth Schedule within a period of [two] [Substituted by S.O. 75(E), dated 17.1.2002] year from the date of provisional registration;