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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(1)The Board may, on failure of the merchant banker to comply with the obligations or failing to observe due diligence initiate action against the merchant banker in terms of Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992.