Securities And Exchange Board Of India - Subsection
Section 2(f) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(f)[ "registrar to an issue" means the person appointed by a body corporate or any person or group of persons to carry on the following activities on its or his or their behalf: [Inserted by S.O. 1452(E), dated 7.9.2006](i)collecting applications from investors in respect of an issue;(ii)keeping a proper record of applications and monies received from investors or paid to the seller of the securities; and(iii)assisting body corporate or person or group of persons in:
