Section 5 in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
5. Furnishing of information, clarification and personal representation.-
(1)The Board may require the applicant to furnish further information or clarification regarding matters relevant to the activity of a merchant banker for the purpose of disposal of the application.(2)The applicant or its principal officer shall, if so required, appear before the Board for personal representation.
