Section 9 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
9. Application by specified investor.
- Every specified investor shall make an application to the Designated Service Provider in accordance with [sub-regulation (1) or sub-regulation (2), as the case may be, of regulation 12] [Substituted for 'sub-regulation (3) of regulation 12', by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] for allotment of a unique identification number.
