On 9-1-2023, the Securities and Exchange Board of India (‘SEBI') issued SEBI (Registrars to an Issue and Share of Transfer Agents) (Amendment) Regulations, 2023.
Key Points:
A registrar to an issue and share transfer agent who has been granted a certificate of registration, to keep its registration in force, shall pay registration fee according to the following:
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A Registrar to an issue and share transfer agent falling under category I will have to pay a fee of Rs 2 Lakhs and 70 thousand.
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A Registrar who falls under category II (to carry on the activity either as a registrar to an issue or as a share transfer agent) will have to pay a fee of Rs 90 thousand.
*Kriti Kumar, Editorial Assistant has reported this brief.
