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[Cites 0, Cited by 50] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Securities and Exchange Board of India Act, 1992

(3)The Board may, by order, suspend or cancel a certificate of registration in such manner as may be determined by regulations:Provided that no order under this sub-section shall be made unless the person concerned has been given a reasonable opportunity of being heard.