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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(6)The Board may suo motu remove or terminate the appointment of the managing director if deemed fit in the interest of securities market:Provided that no managing director shall be removed unless he has been given a reasonable opportunity of being heard.