Section 72 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
72. Redressal of investor grievances.
- Every issuer or its agent or any person who is registered as an intermediary under this regulation, shall redress the grievances of beneficial owners within thirty days of the date of receipt of the complaint and keep the depository informed about the number and nature of grievances redressed by it and the number of grievances pending before it.
