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Securities And Exchange Board Of India - Section

Section 21 in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

21. Confidentiality and assurance.

- For the purposes of providing the applicant with interim confidentiality and assurance from being proceeded with, the Board may not initiate regulatory measures when the Board has a reasonable belief that the information provided to it relates to a possible securities law violation that has occurred, is ongoing or about to occur.