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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(1)On receipt of the report recommending the measures from the designated authority, the designated member shall consider the same and issue a show cause notice to the noticee enclosing a copy of the report submitted by the designated authority calling upon the noticee to submit its written representation as to why the action, including passing of appropriate direction, as the designated member considers appropriate, should not be taken.