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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(1)The intermediary shall make endeavours to redress investor grievances promptly but not later than forty-five days of receipt thereof and when called upon by the Board to do so it shall redress the grievances of investor within the time specified by the Board.