Securities And Exchange Board Of India - Subsection
Section 14(3) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(3)Every share transfer agent shall maintain the following records in respect of a body corporate on whose behalf he is carrying on the activities as share transfer agent namely:-(a)list of holders of securities of such body corporate;(b)the names of transferor and transferee and the dates of transfer of securities;(c)such other records as may be specified by the Board for carrying out the activities as share transfer agents.
