Securities And Exchange Board Of India - Subsection
Section 8A(5) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(5)The application for permanent registration made under sub-regulation (1) or (2) shall be dealt with in the same manner as if it were a fresh application for grant of a certificate of initial registration and the Board shall take a decision within three months from the date of receipt of all information.
