Section 17 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
17. Duty to intimate changes.
(1)Every person who has been allotted a unique identification number under these regulations shall intimate the changes if any, in the particulars submitted by him in the application, to the Designated Service Provider, in such electronic or other manner as may be specified by the Board, within thirty days of occurrence of the change.(2)Every intermediary shall exercise due diligence so satisfy itself that its clients, being specified investors, have complied with sub-regulation (1).
