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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(4) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014

(4)In case of any inconsistency or difficulty in respect of applicability of provisions of these regulations to proxy advisers, the Board may issue such clarifications or exemptions as may be deemed appropriate.