Securities And Exchange Board Of India - Subsection
Section 10(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(1)Where an application for grant of a certificate [of initial registration under regulation 3 or of permanent registration under regulation 8A] [Substituted 'under regulation 3 or of renewal under regulation 9' by the SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.] does not fulfil the requirements set out in regulation 6, the Board may reject the application, after giving a reasonable opportunity of being heard.
