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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(l) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013

(l)In case an entity incorporated outside India undertakes to provide investment advisory services under these regulations, whether, it has set up a subsidiary in India and whether such subsidiary has made the application for registration;