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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(1)(b) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(b)the following related persons have been allotted unique identification numbers by the Designated Service Provider :
(i)its principal officer and personnel engaged in the operational activities of the intermediary for which a certificate of registration is required or taken from the Board;
(ii)its promoters, other than the Central or State Government or any statutory authority;
(iii)its directors, in case it is a body corporate;
(iv)its partners, in case it is a partnership firm;
(v)[ in case of a stock broker, any approved user of the terminals allotted to him by the stock exchange, including terminals installed through Computer to Computer Link (CTCL) connectivity or any other means of connectivity approved by the stock exchange, which facilitates access to trading system of the exchange, except his sub-broker;] [[Substituted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004. Prior to its substitution, sub-clause (v) read as under :-