Securities And Exchange Board Of India - Subsection
Section 12(1) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(1)Every applicant eligible for grant [of initial or permanent registration, as the case may be] [Substituted 'or renewal of a certificate' by the SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.] shall pay the fees in such manner and within the period specified in Schedule II:Provided that Board may, on sufficient cause being shown, permit the debenture trustee to pay such fees at any time before the expiry of six months from the date on which such fees become due.
