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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(2)(b) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(b)has made an application under regulation 3 shall be permitted to fulfil his capital adequacy requirements within one month of the receipt of certificate under regulation 8.