Securities And Exchange Board Of India - Subsection
Section 66(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)No order of suspension or cancellation of certificate of registration shall be issued by the Board against a depository or a participant, except after holding an enquiry by an officer of the Board, authorised in this regard in accordance with the procedure specified in sub-regulations (2) to (8).
