Securities And Exchange Board Of India - Subsection
Section 19(3) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(3)An investment adviser shall conduct yearly audit in respect of compliance with these regulations from a member of Institute of Chartered Accountants of India or Institute of Company Secretaries of India [and submit a report of the same as may be specified by the Board] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).].
