Section 14 in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
14. Documents to be obtained by the KRA for the purpose of KYC.
- The KRA shall obtain the KYC documents of the client from the intermediary; [***] [Omitted 'as prescribed by the Board and' by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).] in terms of the rules, regulations, guidelines and circulars issued by the Board or any other authority for Prevention of Money Laundering, from time to time.
