Securities And Exchange Board Of India - Subsection
Section 12(1) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(1)Every applicant eligible for grant or renewal of a certificate shall pay such fees in such manner and within the period specified in Schedule II:Provided that the Board may on sufficient cause being shown permit the registrar to an issue or share transfer agent to pay such fees at any time before the expiry of six months from the date on which such fees become due.
