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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(1)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(e)forthwith inform the Board and the designated depository participant, in case of any penalty, pending litigations or proceedings, findings of inspections or investigations for which action may have been taken or is in the process of being taken by an overseas regulator against it;