Section 14(1)(b) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(b)in relation to registrar to an issue and share transfer agent not being a body corporate -

(i)all sums of money received and expended by them and the matters in respect of which the receipt and expenditure take place;

(ii)their assets and liabilities; and

(iii)a statement of capital adequacy requirements for each quarter.

Legal Document View