Securities And Exchange Board Of India - Subsection
Section 9(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)The request for prior approval under clause (a) of sub-regulation (1) shall contain the information in Form A in respect of the intermediary after the proposed change in the status or constitution and the information under Part I of Form A shall be uploaded in the website specified by the Board.
