Securities And Exchange Board Of India - Subsection
Section 67(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)On receipt of the report from the enquiry officer, the Board shall consider the same and issue to the depository or participant, as the case may be, a show-cause notice as to why the penal action as proposed by the enquiry office should not be taken against it.
