Securities And Exchange Board Of India - Subsection
Section 22(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(2)The purposes referred to in sub-regulation (1) are the following, namely: -(a)to ascertain whether there are any circumstances which would render anyperson guilty of having contravened any of these regulations or any directions issued thereunder;(b)to investigate into any complaint of any contravention of the regulation, received from any investor, intermediary or any other person;
