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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(2)(a) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(a)he shall be deemed to have failed to redress investors' grievances and shall be liable to a penalty under section 15C of the Act;