Securities And Exchange Board Of India - Subsection
Section 13(3) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(3)Where any defect in the application is intimated under sub-section (2) and the defect is not rectified by the applicant within the said period of fifteen days or, as the case may be, further period allowed under sub-regulation (2), then, notwithstanding anything contained in any other provision of this Chapter, Designated Service Provider shall refer the application to the Board, which may either direct the Designated Service Provider to allot the unique identification number or reject the application after giving an opportunity to the applicant to make representations.
