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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(1)On receipt of the report from the enquiry officer, the Board shall consider the same and issue a show-cause notice to the Foreign Institutional Investor as to why the penalty, which it considers appropriate and which shall be specified in the notice should not be imposed.