Securities And Exchange Board Of India - Subsection
Section 8A(4) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(4)The application for grant of a certificate of permanent registration shall be accompanied by details of the changes that have taken place in the information that was submitted to the Board while seeking initial registration or renewal, as the case may be, and a declaration stating that no changes other than those as mentioned in such details have taken place.
