Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(3)The applicant shall make full and true disclosures in the application in respect of the alleged default(s):Provided that the facts established against the applicant or admitted in any ongoing or concluded proceedings in India or outside India, with respect to the same cause of action, under any law, shall be deemed to be admitted by the applicant in respect of the proceedings proposed to be settled.
