Securities And Exchange Board Of India - Subsection
Section 25(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(2)The enquiry officer shall issue to the Foreign Institutional Investor a notice at the principal place of business of the Foreign Institutional Investor setting out the default alleged to have been committed by the Foreign Institutional Investor and calling upon him to show cause why the penalties specified in regulation 21 should not be imposed on him.
