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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(3)(a) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(a)unless the complainant had, before making a complaint to the Board or the Ombudsman concerned, made a written representation to the listed company or the intermediary named in the complaint and the listed company or the intermediary, as the case may be, had rejected the complaint or the complainant had not received any reply within a period of one month after the listed company or intermediary concerned received his representation or the complainant is not satisfied with the reply given to him by the listed company or an intermediary;