Securities And Exchange Board Of India - Subsection
Section 7(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)Before rejecting an application, the applicant shall be given an opportunity in writing to make good the deficiencies within the time specified by the Board, for the purpose :Provided that where an application is rejected for the reason that it contains false or misleading information, no such opportunity may be given and the applicant shall not make any application for grant of certificate under these regulations or any other regulations for the a period of one year from the date of such rejection.
