Securities And Exchange Board Of India - Subsection
Section 63(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)The Board shall, after consideration of the inspection report or the investigation report referred to in regulation 62, communicate the findings of the inspecting officer to the depository, participant, issuer or its agent, as the case may be, and give him an opportunity of being heard.
