The Banning of Unregulated Deposit Schemes Rules, 2020
7. Form and manner of intimation.-
(1) Every deposit taker commencing business shall submit an intimation in the Form annexed to these rules to the authority specified in sub-rule (1) of rule 6, within a period of thirty days from the commencement of the business.
(2) In case of any change in any particulars submitted to the said authority, the deposit taker shall intimate the authority of such change within a period of thirty days from the date of the change.
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