Securities And Exchange Board Of India - Subsection
Section 9(1A) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(1A)[ An application for renewal made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1452(E), dated 7.9.2006]
