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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(2) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(2)On receipt of the explanation, if any, from the underwriter,the Board may call upon the underwriter to take such measures as the Board may deem fit in the interest of the securities market and for due compliance with the provisions of the Act, Rules and Regulations.