Securities And Exchange Board Of India - Subsection
Section 8(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)When an intermediary, who has been granted a certificate and who has filed Form A under these regulations, wishes to commence a new activity which requires a separate certificate under the relevant regulations, it shall, while seeking such certificate, not be required to file Form A, and shall furnish to the Board only such additional information as is required under the relevant regulations.
