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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(3)While accepting surrender, the Board may impose such conditions upon the person as it deems fit for protection of the investors or its clients or the securities market and such person shall comply with such conditions.