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 22] [Entire Act] Securities And Exchange Board Of India - Subsection Section 22(a) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008 (a)"date of receipt of reply" includes the date on which the noticee makes oral submissions, if any;
