Securities And Exchange Board Of India - Subsection
Section 3(5) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(5)An application for grant of certificate shall be made for any of the categories as specified in sub-regulation (4) in Form A as specified in the First Schedule to these regulations and shall be accompanied by a non-refundable application fee as specified in Part A of the Second Schedule to these regulations to be paid in the manner specified in Part B thereof.
