Securities And Exchange Board Of India - Subsection
Section 3(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)Notwithstanding anything contained in sub-regulation (1), any application made by an intermediary prior to the commencement of these regulations in relation to such intermediary, contained such particulars or as near thereto as are specified in Form A and such additional information as required under the relevant regulations which is pending with the Board, shall be treated as an application made in pursuance of sub-regulation (1) and he dealt with accordingly.
