Securities And Exchange Board Of India - Subsection
Section 25(3) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(3)The registrar to an issue or share transfer agent may, within thirty days from the date of receipt of such notice, furnish to the enquiry officer a reply together with copies of documentary or other evidence relied on by them or sought by the Board from them.
