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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 88(3)(i) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(i)if the enhanced penalty which the Appellate Authority proposed to impose is a major penalty specified in Regulation 79 (2) and an inquiry as provided in regulation 80 has not already been held in the case, the Appellate Authority shall direct that such an inquiry be held in accordance with the provisions of regulation 80 and thereafter consider the record of the inquiry and pass such orders as it may deem proper.