Section 7 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
7. Application by specified intermediary or other entity.
- Every specified intermediary or other entity shall make an application in accordance with [sub-regulation (1) or sub-regulation (2), as the case may be, of regulation 12] [Substituted for 'sub-regulation (1) of regulation 12' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] to the Designated Service Provider for allotment of unique identification numbers for itself and for its related persons.
