Section 18 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
18. Duty to seek unique identification numbers for newly added related persons.
(1)Every specified intermediary and other entity shall within thirty days of any person becoming a related person, ensure that such person has been allotted or has applied for a unique identification number.(2)Every specified listed company shall within thirty days of any person becoming a related person, ensure that such person has been allotted or has applied for a unique identification number.
