Securities And Exchange Board Of India - Subsection
Section 16(3) in Securities and Exchange Board of India (Underwriters) Regulations, 1993
(3)Every underwriter shall also maintain the following records with respect to-(i)details of all agreements referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];(ii)total amount of securities of each body corporate subscribed to in pursuance of an agreement referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];(iii)statement of capital adequacy requirements as specified in regulation 7;(iv)such other records as may be specified by the Board for underwriting.
