Section 10 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
10. Person holding a unique identification number not required to obtain another unique identification number.
- Notwithstanding anything contained in these regulations, no person shall be obliged to apply for or be allotted another unique identification number, if he already holds a unique identification number allotted to him under these regulations in any other capacity :Provided that where any person holding a unique identification number subsequently becomes an intermediary or a listed company or a related person of any of them, he shall disclose such fact to the Designated Service Provider.
