Securities And Exchange Board Of India - Subsection
Section 13(2) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(2)Where it is found that any such application is defective, the Designated Service Provider may intimate the defect to the applicant and give it an opportunity to rectify the defect within a period of fifteen days from the date of such intimation or within such further period which the Board may allow on a request made in this behalf.
