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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 67(4) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(4)Every order passed under sub-regulation (3) shall be self-contained and shall give reasons for the conclusions stated therein including the justification for the penalty if any, imposed by that order.