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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(2)On receipt of the explanation, if any, from the merchant banker, the Board may call upon the mechant banker to take measures as the Board may deemed fit in the interest of the securities market and for due compliance with the provisions of the Act, rules and regulations.