Securities And Exchange Board Of India - Subsection
Section 71(4) in Securities And Exchange Board Of India (Collective Investment Schemes) Regulations, 1999
(4)An applicant who after grant of provisional registration fails to comply with the conditions as specified in sub-regulation (1) and regulation 9 shall not be considered eligible for the grant of certificate of registration under regulation 10 and shall wind up the scheme in the manner specified in regulation 73.
