Securities And Exchange Board Of India - Subsection
Section 25(3) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(3)The Foreign Institutional Investor may, within thirty days from the date of receipt of such notice, furnish to the enquiry officer a reply, together with copies of documentary or other evidence relied on by him in support of its reply:Provided that the enquiry officer may call upon him to supply further information.
