Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(2)(i)Notwithstanding anything contained in sub-regulation (1), where a certificate has been granted for a category lower than for what has been applied for, the applicant may make an application to the Board at any time after the expiry of one year from the date of grant of such registration.(ii)The Board may consider an application made under clause (i) and grant a certificate for higher category.
