Securities And Exchange Board Of India - Subsection
Section 8A(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(1)The debenture trustee who has been granted or deemed to have been granted a certificate of initial registration under regulation 8, may, three months before the expiry of the period of initial registration, make an application for grant of a certificate of permanent registration in Form A.
