Securities And Exchange Board Of India - Subsection
Section 7(d) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(d)[ if it cannot be affixed on the outer door as per clause (c), by publishing the notice om atleast two newspapers, one in a English daily newspaper having nationwide circulation, and another in a newspaper having wide circulation published in the language of the region where that person was last known to have resided or carried on business or personally worked for gain.] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).]
