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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(5) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(5)The participant, to keep the registration in force, shall pay registration fee as specified in Part A of the Second Schedule for every five years from the sixth year of the date of grant of certificate of registration or of the date of grant of certificate of initial registration granted prior to the commencement of the Securities and Exchange Board of India (Change in Conditions of Registration of Certain Intermediaries) (Amendment) Regulations, 2016, as the case may be.