Securities And Exchange Board Of India - Subsection
Section 7(b) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(b)by sending it to the person [fax or electronic mail or courier or speed post with acknowledgement due or] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).] by registered post with acknowledgement due to the address of his place of residence or his last known place of residence or the place where he carried on, or last carried on business or personally works or last worked, for gain; or
