Section 15 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
15. Maintenance of records.
- Subject to provisions of any other law, the registrar to an issue or share transfer agent shall preserve the books of accounts and other records and documents maintained under regulation 14 for a minimum period of [eight] [Substituted 'three' by Notification No. SEBI/LAD-NRO/GN/2018/17. dated 30.5.2018 (w.e.f. 31.5.1993).] years.
