Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Securities And Exchange Board Of India - Subsection Section 14(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008 (2)The compliance officer shall report to the intermediary or its board of directors, in writing, of any material non-compliance by the intermediary.
