Securities And Exchange Board Of India - Subsection
Section 67(3) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(3)The Board, after considering the reply of the depository or participant, as the case may be, if received within a period of fourteen days shall as soon as possible but not later than thirty days from the date of receipt of the reply or the date of hearing, if any, which ever is later, pass such order as it deems fit including an order for the suspension or cancellation of the certificate.
