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

Securities And Exchange Board Of India - Subsection

Section 10(3) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(3)Any applicant may, being aggrieved by the decision of the Board, under sub-regulation (1), apply within a period of thirty days from the date of receipt of such intimation to the Board for reconsideration of its decision.