Securities And Exchange Board Of India - Subsection
Section 12(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)Where a registrar to an issue or share transfer agent fails to pay the fees as provided in sub-regulation (1), the Board may suspend the certificate, whereupon the registrar to an issue or share transfer agent shall cease to carry on any of his activity as a registrar to an issue or share transfer agent, as the case may be.
