Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(2)Every public company specified in the notification issued under regulation 5 and which intends to get its securities listed in a recognized stock exchange shall make an application to the Designated Service Provider for allotment of unique identification numbers for itself and for the related persons mentioned in [clause (b) of regulation 5] [Substituted for 'clause (b) of regulation 4', by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] simultaneously with the filing of the offer document with the Central Listing Authority.
