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[Cites 0, Cited by 10] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(d) in The Securities and Exchange Board of India Act, 1992

(d)the conditions subject to which certificate of registration is to be issued, the amount of fee to be paid for certificate of registration and the manner of suspension or cancellation of certificate of registration under section 12.
(da)the terms determined by the Board for settlement of proceedings under sub-section (2) and the procedure for conducting of settlement proceedings under sub-section (3) of section 15JB;
(db)any other matter which is required to be, or may be, specified by regulations or in respect of which provision is to be made by regulations.