Securities And Exchange Board Of India - Subsection
Section 6(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(2)The rejection under sub-regulation (1) shall be communicated to the applicant:Provided that the applicant shall continue to be bound by the waivers given in respect of limitation or laches in respect of the initiation or continuation or restoration of any legal proceeding and the waivers given under sub-paras (d), (e), (f) and (g) of para 12 of the undertaking and waivers as provided in Part-C of the Schedule-I.
