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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 60(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(1)Before ordering an inspection or investigation under regulation 59, the Board shall give not less than 10 days notice to the depository, participant, beneficial owner, issuer or its agent, as the case may be.