Securities And Exchange Board Of India - Subsection
Section 20(4) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(4)Where a petition for review of the award under sub-regulation (2) is filed by a party from whom the amount mentioned in the award is to be paid to the other party in terms of the award, such petition shall not be entertained by the Board unless the party filing the petition has deposited with the Board seventy-five percent of the amount mentioned in the award.Provided that the Board may, for reasons to be recorded in writing, waive or reduce the amount to be deposited under this sub-regulation.
