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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(b) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(b)directing the person concerned to sell or divest the sweat equity shares acquired in violation of the provisions of these Regulations or any other law or regulations;