Securities And Exchange Board Of India - Subsection
Section 28(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(2)[ The merchant banker shall submit a half yearly report for the period ending with 31si March and 30th September of every year, in the format specified in schedule IV, within three months from the close of the period to which it corresponds.] [Inserted by SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 w.e.f. 26.08.2009.]
