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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(4) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(4)The enquiry officer shall, give a reasonable opportunity of hearing to the Foreign Institutional Investor to enable him to make submission in support of his reply under sub-regulation (3) of this regulation.