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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(1)(v) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(v)the merchant banker is guilty of misconduct or improper or unbusinesslike or unprofessional conduct which is not in accordance with the Code of Conduct specified in Schedule III;