Securities And Exchange Board Of India - Subsection
Section 15(5) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(5)[ The portfolio manager shall not lend securities held on behalf of clients to a third person except as provided under these regulations.] [Substituted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.]
