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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8A(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(3)An application under sub-regulations (1) or sub-regulations (2) shall be accompanied by non-refundable application fee as specified in the Second Schedule.