Section 3A in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
3A. [ The non-refundable fee payable along with an application for registration under sub-regulation (1A) of regulation 3 or an application for renewal of registration under sub-regulation (1A) of regulation 9 shall be a sum of twenty five thousand rupees.] [Inserted by S.O. 1451(E), dated 7.9.2006]
