Securities And Exchange Board Of India - Subsection
Section 23(b) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(b)contravenes any of the provisions of the securities laws or directions, instructions or circulars issued thereunder; the Board may, without prejudice to any action under the securities laws or directions, instructions or circulars issued thereunder, by order take such action in the manner provided under these regulations.
