Section 3 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
3. Application for grant of certificate.-
(1)An application by a debenture trustee for grant of a certificate shall be made to the Board in Form A.(1A)[ An application for registration made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1451(E), dated 7.9.2006](2)Notwithstanding anything contained in sub-regulation (1), any application made by a debenture trustee prior to coming into force of these regulations containing such particulars as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.
