Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(3)Notwithstanding anything contained in sub-regulation (1), any application made by a registrar to an issue or a share transfer agent prior to coming into force of these regulations containing such particulars as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.
