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

Securities And Exchange Board Of India - Subsection

Section 26(6) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(6)The Board may suo motu remove or terminate the appointment of the managing director if deemed fit in the interest of securities market:Provided that no managing director shall be removed unless he has been given a reasonable opportunity of being heard.