Section 3(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

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Securities And Exchange Board Of India - Subsection

Section 3(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(2)The application under sub-regulation (1) may be made for any of the following categories, namely :-

(a)Category I : to carry on the activities as a registrar to an issue and share transfer agent;

(b)Category II : to carry on the activity either as a registrar to an issue or as a share transfer agent;