Securities And Exchange Board Of India - Subsection
Section 22(2) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(2)On receipt of the reply, if any, from the KRA, the Board may call upon him to take such measures, as the Board may deem fit, in the interest of the securities market and for due compliance with the provisions of the Act, and these regulations.
