Securities And Exchange Board Of India - Subsection
Section 5A(2) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(2)Where any person belonging to such class of related persons does not obtain unique identification number within the date notified under sub-regulation (1), the prohibitions contained in sub-regulation (1) of regulation 4 or regulation 5, as the case may be, shall apply to the concerned specified intermediary or specified listed company.]
