Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)Where it is found that the unique identification number was obtained by a person through fraud or misrepresentation or was allotted to him under a mistake, the Board may, without prejudice to other action that it may take under any law for the time being in force and after giving him an opportunity of making representations, revoke the unique identification number allotted to him or to the related persons.
