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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(1)(d) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(d)if it cannot be served as per clause (a) or (b) or (c), by affixing the same on the door or some other conspicuous part of the premises in which such person resides or is known to have last resided or carries on business or is known to have last carried on business or personally works for gain or is known to have last personally worked for gain.