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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3)(a) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(a)file a settlement application in the Form specified in Part-A of Schedule-I along with non-refundable application fee as specified in Part-B and the undertakings and waivers as specified in Part-C of Schedule-I;