Section 3A in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
3A. [ The non-refundable fee payable along with an application for registration under sub-regulation (1A) of regulation 3 or an application for [permanent registration under sub-regulation (1) or sub-regulation (2) of regulation 8A] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f. 7-9-2006.] shall be a sum of [fifty] [Substituted 'twenty five' by the SEBI (Payment of Fees) (Amendment) Regulations, 2014, w.e.f. 23-5-2014.] thousand rupees.]
