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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(2)(f) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008

(f)where the principal officer does not have the requisite qualification or experience as required under the relevant regulations; shall be rejected by the Board for reasons to be recorded by the Board in writing.