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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(1)Three months before the expiry of the period of validity of a certificate of registration, the participant shall, if it so desires, make an application for renewal in Form E through the depository in which it is a participant.