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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(1)(a) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(a)the alleged default was committed within a period of twenty four calendar months from the date of the last settlement order where the applicant was a party;