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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(1) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(1)The registrar to an issue or share transfer agent may, if he so desires, make an application in Form A for renewal of certificate before three months of the expiry of the period of certificate.