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NOTIFICATION
Securities and Exchange Board of India
S.O. 798(E)- In exercise of powers conferred by sub-section(1) of Section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Securities and Exchange Board of India hereby makes the following regulations to further amend the Securities and Exchange Board of India (Portfolio Managers) Regulations 1993 as follows : 1 (i) These regulations may be called the Securities and Exchange Board of India (Portfolio Managers)(Amendment) Regulations 1999. They shall come into force on the date of their publication in the Official Gazette.
"1. Every portfolio manager shall pay a sum of Rupees five lacs as registration fees at the time of grant of certificate by the Board.
[F.No. SEBI/LE/18735/99]
D.R.Mehta,
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