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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 39(4) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(4)The enquiry officer shall, give a reasonable opportunity of hearing to the merchant banker to enable him to make submissions in support of his reply made under sub-regulation (3).