Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(3)Notwithstanding anything contained in sub-regulation (1), any application made by a merchant banker prior to coming into force of these regulations containing such particulars or as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.
