Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(d) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(d)the applicant has in its employment minimum of two persons who, between them, have at least five years experience [in related activities in portfolio management or stock broking or investment management] [Substituted 'as portfolio manager or stock broker or investment manager.' by the SEBI (Portfolio Managers) (Amendment) Regulations, 2008, w.e.f. 11-08-2008] or in the areas related to fund management;