D] INTERMEDIARIES ASSOCIATED WITH SECURITIES MARKET

Both primary market intermediaries as well secondary market intermediaries were brought under the SEBI’s regulatory purview. The various developments related to their regulation and functioning which took place during 1997-98 have been discussed in the Report. In Part I, the different regulatory issues relating to the intermediaries which were addressed by the SEBI, have been detailed. In Part III, the details of their registration, fees collected from them, inspections, and investigations into their affairs and conduct, and of action taken against such intermediaries are set out.