Section 2A in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
2A. [ The non-refundable fee payable along with an application for registration under sub-regulation (1A) of regulation 3 or an application for renewal of registration under sub-regulation (1A) of regulation 9 shall be a sum of ten thousand rupees.] [Substituted by S.O. 1452(E), dated 7.9.2006]
