Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Securities And Exchange Board Of India - Subsection Section 21(3) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003 (3)The Ombudsman or the Board may impose cost on the complainant for filing complaint or any petition for review, which is frivolous.
