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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 66(5) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(5)The enquiry officer shall give a reasonable opportunity of hearing to the depository or participant, as the case may be, to enable it to make submissions in support of its reply furnished under sub-regulation (4) of this regulation.