Securities And Exchange Board Of India - Subsection
Section 10(4) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(4)The Board shall, as soon as possible, in the light of the submissions made in the application for reconsideration made under sub-regulation (3) and wherever necessary, after giving the applicant a reasonable opportunity of being heard, convey its decision in writing to the applicant.
