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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(1)(e) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(e)forthwith inform the Board and the designated depository participant, in case of any penalty, pending litigation 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;