Securities And Exchange Board Of India - Subsection
Section 98(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(3)After the repeal of the regulations referred to in sub-regulation (1), any reference thereto in any regulation, guideline, circular or direction issued by the Board shall be deemed to be a reference to the relevant provisions of these regulations.First ScheduleFormsForm ASecurities and Exchange Board of India (Depositories and Participants) Regulations, 2018[See regulation 3]Application for grant of certificate of registration as depositorySecurities and Exchange Board of India, C4-A, 'G' Block, Bandra-Kurla Complex, Bandra (East) Mumbai 400051 - India,Instructionsi. This form is meant for use by each person acting as the applicant of a depository.ii. The applicant should complete this form, and submit it, along with all supporting documents to the Board at its head office at Mumbai.iii. This application form should be filled in accordance with the regulations.iv. Application for grant of certificate of registration as depository, will be considered provided it is complete in all respects.v. All answers must be typed.vi. Information which needs to be supplied in more detail may be given on separate sheets which should be attached to the application form.vii. The application must be signed and all signatures must be original.viii. The application must be accompanied by an application fee as specified in the Second Schedule to these regulations and by the draft bye-laws.ix. Every page of the form and every additional sheet must be initialed by the authorised signatory of the applicant.x. All copies of documents should be attested as true by an authorised notary.Items 1-6 pertain to an applicant
