Securities And Exchange Board Of India - Subsection
Section 38(6) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(6)To keep the registration in force, a participant who has been granted approval under sub-regulation (3) shall pay registration fees specified in Part A of Second Schedule in the manner specified in Part B thereof, for every five years from the sixth year of the date of grant of approval by the depository.
