Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] Securities And Exchange Board Of India - Subsection Section 24(2) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008 (2)No officer who has conducted investigation or inspection in respect of the alleged violation shall be appointed as a designated authority.
