Securities And Exchange Board Of India - Subsection
Section 9(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)A request for prior approval, under clause (a) of sub-regulation (1) which is complete in all respects shall be disposed off by the Board within a period of sixty days from the date of receipt of such request and where the decision of the Board has not been communicated to the intermediary within the said period of sixty days, the prior approval shall be deemed to have been granted.
