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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(2)(c) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(c)the previous operation of the repealed guidelines or anything duly done or suffered thereunder, any right, privilege, obligation or liability acquired, accrued or incurred under the repealed guidelines, any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed guidelines, or any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, shall remain unaffected as if the repealed guidelines had never been repealed;