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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(2)(d) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(d)The Internal Committee(s) and the High Powered Advisory Committee constituted by the Board in accordance with the Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014, shall be deemed to have been constituted under these regulations;