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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(1)The award shall be implemented by the party so directed within one month of receipt of the award from the Ombudsman or an order of the Board passed in review petition or within such period as specified in the award or order of the Board.