Securities And Exchange Board Of India - Subsection
Section 14(5) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(5)Without prejudice to sub-regulation (1), every registrar to an issue and share transfer agent shall, after the close of each financial year as soon as possible but not later than six months from the close of the said period furnish to the Board if so required copies of the balance sheet, profit and loss account, statement of capital adequacy requirement and such other documents as may be required by the Board under regulation 14.
