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[Cites 0, Cited by 1] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(f) in The Securities and Exchange Board of India Act, 1992

(f)direct any intermediary or any person associated with the securities market in any manner not to dispose of or alienate an asset forming part of any transaction which is under investigation :