Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)For the purposes of sub-regulation (1), the networth of the applicant shall be as follows, namely:(a)Category I specified in clause (a) of sub-regulation (2) of regulation 3 , - Rs.6,00,000 lacs;(b)Category II specified in clause (b) of sub-regulation (2) of regulation 3 , - Rs.3,00,000 lacs.[Provided that the capital adequacy requirement shall not be applicable for a department or division of a body corporate performing activities referred to in sub-clause (i) of Clause (g) of Regulation 2.] [Inserted by S.O. 1120(E), dated 17.11.1999]
