Securities And Exchange Board Of India - Subsection
Section 17A(4) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(4)[ The Compliance Officer so appointed shall obtain certification in terms of the Securities and Exchange Board of India (Certification of Associated Person in the Securities Markets) Regulation, 2007 or as may be specified by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)]
