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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(2)(e) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(e)The proposals of the Internal Committees and the recommendations of the High Powered Advisory Committee in accordance with the Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014 and any action taken by the Board on the basis of these recommendations shall be deemed to have been made under these regulations.