Securities And Exchange Board Of India - Subsection
Section 30(1) in Securities and Exchange Board of India (Underwriters) Regulations, 1993
(1)On and from the date of the suspension of the certificate or certificate of registration granted to a stock broker or a merchant banker under section 12 of the Act, the underwriter shall cease to act as an underwriter during the period of suspension:Provided that the Board may in the interest of the investors and securities market, permit the underwriter to complete his underwriting obligations specified in the agreement referred to in clause(b) of rule 4.
