Securities And Exchange Board Of India - Subsection
Section 66(4) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(4)The depository or the participant, as the case may be, shall, within fourteen days from the date of receipt of such notice, furnish to the enquiry officer a written reply, together with copies of documentary or other evidence relied on by it or sought by the Board from the depository or participant, as the case may be.
