Securities And Exchange Board Of India - Subsection
Section 3(1A) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(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 the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f. 7-9-2006.]
