Securities And Exchange Board Of India - Subsection
Section 5(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)No application for settlement of any specified proceedings shall be considered, if:(a)an earlier application with regard to the same alleged default had been rejected;(b)the audit or investigation or inspection or inquiry, if any, in respect of any cause of action, is not complete, except in case of applications involving confidentiality; or(c)monies due under an order issued under securities laws are liable for recovery under securities laws.
