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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(b) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(b)if any information or particulars previously submitted to the Board are found to be false or misleading, in any material respect, he shall forthwith inform the Board in writing;