Securities And Exchange Board Of India - Subsection
Section 8A(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)The debenture trustee who has already been granted certificate of registration by the Board and has completed a period of five years, on the date of commencement of the Securities and Exchange Board of India (Debenture Trustees) (Amendment) Regulations, 2011, may, three months before the expiry of validity of certificate of registration or before, make an application for grant of a certificate of permanent registration in Form A.
