Securities And Exchange Board Of India - Subsection
Section 3(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)On and from the commencement of these regulations, no person shall act as an investment adviser or hold itself out as an investment adviser unless he has obtained a certificate of registration from the Board under these regulations:[***] [Omitted 'Proviso' by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
