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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(2)(b) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(b)anything done or any action taken or purported to have been done or taken including any adjudication, enquiry or investigation commenced or show-cause notice issued under the repealed regulations prior to such repeal, shall be deemed to have been done or taken under the corresponding provisions of these regulations;