Securities And Exchange Board Of India - Subsection
Section 5A(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)Where the Board is satisfied that it is necessary, in order to prevent genuine hardship, that the time for obtaining unique identification numbers has to be extended beyond the date notified under regulations 4 or 5, as the case may be, in respect of any class of related persons of specified intermediaries or specified listed companies, it may by notification in the Official Gazette, specify a date within which such class of related persons ought to obtain unique identification numbers.
