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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012

(1)After considering an application made under regulation 3, if the Board is of the opinion that a certificate should not be granted, it may reject the application after giving the applicant a reasonable opportunity of being heard.