Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Securities And Exchange Board Of India - Subsection Section 11(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018 (3)The term of the members of the High Powered Advisory Committee shall be three years which may be extended for a further period of two years.
