Securities And Exchange Board Of India - Subsection
Section 26(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)The noticee shall submit to the designated authority its written representation within the period specified in the notice along with documentary evidence, if any, in support thereof:Provided that the designated authority may extend the time specified in the notice for sufficient grounds shown by the noticee and after recording reasons in writing.
