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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(2)While refusing grant of certificate under these regulations to an intermediary the Board may impose such conditions upon the intermediary as it deems fit for protection of investors or clients of the intermediary or the securities market and such conditions shall be complied with.