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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(1)(d) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(d)it shall maintain capital adequacy requirements specified in regulation 7 at all times during the period of the certificate [***] [Omitted 'or renewal thereof' by the Securities and Exchange Board of India (Change In Conditions of Registration of Certain Intermediaries) (Amendment) Regulations,2016 w.e.f. 08-12-2016.];