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 28] [Entire Act] Securities And Exchange Board Of India - Subsection Section 28(1) in Securities and Exchange Board of India (Underwriters) Regulations, 1993 (1)For the purpose of holding an enquiry under regulation 27, the Board may appoint an enquiry officer.
