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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(5)(iii) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(iii)where all or all but one of the members of the High Powered Advisory Committee recuse themselves in respect of an application, the Board may constitute another High Powered Advisory Committee.