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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(4) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(4)Every registrar to an issue or share transfer agent shall intimate the Board the place where the books of accounts, records and documents are maintained.