Securities And Exchange Board Of India - Subsection
Section 13(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)The intermediary shall at the end of each quarter of a Financial Year ending on 31st March upload information about the number of investor grievances received, redressed and those remaining unresolved beyond three months of the receipt thereof by the intermediary of the website specified by the Board.
