Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9B] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9B(1) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993

(1)The Board shall within three months of receipt of all information for considering the application for grant of registration made under regulation 8, or for its renewal made under regulation 9, take a decision thereon and send intimation to the applicant.