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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 85(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors no such notice should be given, it may, by an order in writing direct that such inspection be taken up without such notice.