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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(4) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993

(4)On receipt of the application made under sub-regulation (3), the Board shall reconsider its decision and communicate its findings thereon as soon as possible in writing to the applicant.