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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(e) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(e)debarring any person who has violated these regulations from accessing the capital market or dealing in securities for such period as may be directed, having regard to the nature and gravity of the violation;