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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(3)Where any person has obtained a settlement order, which contains observations in respect of any other person for the commission of an alleged default, such an order shall not in itself be admissible as evidence against such other person.