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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)(b) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(b)by delivery, at the address available on the records of the Board and addressed to that person or his duly authorized agent, by registered post acknowledgement due or by speed post or by such courier service or by electronic mail service or by any other means of transmission which affords a record of delivery; or