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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(2)(e) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(e)to inquire into affairs of the issuer in the interest of investor protection or the integrity of the market governed under these regulations;