Securities And Exchange Board Of India - Subsection
Section 6(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)On and from such date as may be notified by the Board in the Official Gazette, no specified investor, not being a body corporate, shall buy, sell or deal in any securities which are listed on any recognized stock exchange or in units of a mutual fund or a collective investment scheme or subscribe to securities which are proposed to be listed in any recognized stock exchange or units of a mutual fund or a collective investment scheme unless he has been allotted a unique identification number.
