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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(1)(e) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(e)the applicant is a person who has been refused a certificate by the Board or whose certificate has been cancelled by the Board;