Section 14(1)(a) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(a)in relation to registrar to an issue and share transfer agent being a body corporate

(i)a copy of balance sheet and profit and loss account as specified in sections 211 and 212 of the Companies Act, 1956 (1 of 1956);

(ii)a copy of the auditor's report referred to in section 227 of the Companies Act, 1956 (1 of 1956);

(iii)a statement of capital adequacy requirements for each quarter.

Legal Document View