Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)The Board may, exempt any person or class of persons from the operation of all or any of the provisions of these regulations for a period as may be specified but not exceeding twelve months, for furthering innovation in technological aspects relating to testing new products, processes, services, business models, etc. in live environment of regulatory sandbox in the securities markets.
