Section 9B in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
9B. Time period for disposal of application and period of validity of certificate.-
(1)The Board shall within three months of receipt of all information for considering the application for grant of registration made under regulation 8, or for its renewal made under regulation 9, take a decision thereon and send intimation to the applicant.(2)The certificate of registration granted under regulation 8 and its renewal granted under regulation 9, shall be valid for a period of three years from the date of its issue.]
