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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(2)(e) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(e)take such other action including the action relating to any records or documents and securities or money of the investors that may be in custody or control of such person, within the time period and in the manner, as may be required under the relevant regulations or as may be directed by the Board while passing order under this Chapter or otherwise.