Securities And Exchange Board Of India - Subsection
Section 10(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)The [refusal to grant initial or permanent registration, as the case may be] [Substituted 'refusal to grant or renew the certificate' by the SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.] shall be communicated by the Board within thirty days of such refusal to the applicant stating therein the grounds on which the application has been rejected.
