Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78A(7)] [Section 78A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 78A(7)(iii) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(iii)the findings of the Complaints Committee shall be in the form of a report, which complies with the requirements of sub-regulation (21) of regulation 80 and such report shall be deemed to be an inquiry report for the purposes of these regulations: