Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(1)As soon as it may be practicable so to do, the Ombudsman shall cause a notice of the receipt of any complaint along with a copy of the complaint sent to the registered or corporate office of the listed company or office of the intermediary named in the complaint and endeavour to promote a settlement of the complaint by agreement or mediation between the complainant and the listed company or intermediary named in the complaint.
