Securities And Exchange Board Of India - Subsection
Section 102(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(3)The application referred to under sub-regulation (2) shall be accompanied by a non-refundable fee of rupees one lakh payable by way of direct credit in the bank account through NEFT/ RTGS/ IMPS or any other mode allowed by Reserve Bank of India or by way of a demand draft in favour of the Board payable in Mumbai.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/47, dated 16.11.2018 (w.e.f. 2.9.2015).]
