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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(2)In order to expedite disposal of complaints, the Ombudsman or Stipendiary Ombudsman, as the case may be, may hold sittings at such places within his area of jurisdiction as may be considered necessary and proper by him.