Securities And Exchange Board Of India - Subsection
Section 3(6) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(6)The applicant whose application has been returned under sub- regulation (5) may, within fifteen days from the date of communication from the Board, submit the complete and revised application that conforms to the requirements of these regulations:Provided that no further opportunity shall be given to the applicant to make an application in respect of the alleged default at the same stage of the proceedings, as indicated in Table I in Schedule-II.
