Securities And Exchange Board Of India - Subsection
Section 28(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)The noticee may, within twenty one days of receipt of the notice send a reply to the designated member who may pass appropriate order after considering the reply, if any received from the noticee and providing the person with an opportunity of being heard, as expeditiously as possible and endeavour shall be made to pass the order within one hundred and twenty days from the date of receipt of reply of the notice or hearing.
