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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(2)The Board may not settle any specified proceeding, if it is of the opinion that the alleged default, -i. has market wide impact,ii. caused losses to a large number of investors, oriii. affected the integrity of the market.