Securities And Exchange Board Of India - Subsection
Section 12(2) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(2)Every application made by a specified listed company, specified intermediary, a related person of any of the above or a specified investor, not being a natural person, under regulation 7, 8 or 9, as the case may be, shall be in Form B specified in the Schedule and shall be accompanied with a fee as specified in the notifications issued under regulations 4, 5 or 6, as the case may be.
