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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(1)Upon receipt of an application for allotment of unique identification number under these regulations, the Designated Service Provider shall, if the application is not found defective, allot to the applicant a unique identification number within thirty days of receipt of the application.