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 67] [Entire Act] Securities And Exchange Board Of India - Subsection Section 67(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (2)Any act of omission or commission on the part of any of the intermediaries noticed during such visits shall be duly reported to the Board.
