Securities And Exchange Board Of India - Subsection
Section 8(3) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(3)The application for grant of a certificate of permanent registration shall be accompanied by details of the changes that have taken place in the information that was submitted to the Board while seeking initial registration, as the case may be, and a declaration stating that no changes other than those as mentioned in such details have taken place.
