Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)An application for the grant of a certificate under sub-regulation(1) or sub-regulation(2) shall be made to the Board in Form A of the First Schedule and shall be accompanied by a non-refundable application fee, as specified in Form A of the second Schedule, to be paid in the manner specified in Part B thereof.
