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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(4) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(4)Upon being satisfied with the remittance of settlement amount and undertaking furnished in respect of the non-monetary terms or compliance with non-monetary terms, if any as detailed in the settlement notice, the Board shall pass an order of settlement under regulation 23.