Securities And Exchange Board Of India - Subsection
Section 8(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)Every specified listed company shall make an application to the Designated Service Provider in accordance with [sub-regulation (1) or sub-regulation (2), as the case may be, of regulation 12] [Substituted for 'sub-regulation (2) of regulation 12' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] for allotment of unique identification numbers for itself and for its related persons.
