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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(1)With effect from publication of these regulations in the Official Gazette -
(a)the Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and imposing Penalty) Regulations, 2002; and
(b)the Securities and Exchange Board of India (Criteria for Fit and Proper Persons) Regulations, 2004
shall be repealed.