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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(3)An order passed under the sub-regulation (1) shall be sufficient authority for the Investigating Officer to undertake the investigation and on production of an authenticated copy of the order, the person concerned shall be bound to carry out the duty imposed in regulation 23.