Securities And Exchange Board Of India - Subsection
Section 19(x) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(x)[ a registrar to an issue or share transfer agent who has a minimum net worth of [Rupees ten crores] [Inserted by S.O. 357(E), dated 20.5.1999] and who has been granted a certificate of registration by the Board under sub-section (1) of Section 12 of the Act:
