Securities And Exchange Board Of India - Subsection
Section 29(4) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(4)The enquiry officer shall give a reasonable opportunity of hearing to the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] to enable him to make submissions in support of its reply made under sub-regulation (3).
