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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(1) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(1)The Board shall after consideration of the inspection report, communicate the findings to the merchant banker to give him an opportunity of being heard before any action is taken by the Board on the findings of the inspecting authority.