Securities And Exchange Board Of India - Subsection
Section 8(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
(3)The applicant, who is aggrieved by the decision of the designated depository participant under sub-regulation (1) may, within a period of thirty days from the date of receipt of communication under sub-regulation (2), apply to the Board for reconsideration of the decision of the designated depository participant:Provided that such application for reconsideration shall not be considered by the Board where the rejection was on account of technical reasons such as non-submission of complete information, documents, including non-payment of specified fees.
