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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(1)(b) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(b)The funds received from the clients, investments or disinvestments and all the credits to the account of the client like interest, dividend, bonus, or any other beneficial interest received on the investment and debits, for expenses, if any, shall be properly accounted for and details thereof shall be properly reflected in the client's account.