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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(2)The decision to reject the application shall be communicated by the designated depository participant to the applicant in writing stating therein the grounds on which the application has been rejected.