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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(4) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(4)For the purpose of seeking confidentiality, the applicant or its authorized representative may make an application containing all the relevant disclosures pertaining to the information as specified in Schedule-IV for furnishing the information and evidence relating to the commission of any violation of securities laws.