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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(1)The capital adequacy requirement referred to in clause (d) of regulation 6 shall not be less than the net worth of the applicant specified in sub-regulation (2).