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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3)(b) in Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

(b)forward the matter to the Insolvency and Bankruptcy Board of India for appropriate action against the Administrator who is an Insolvency Resolution Professional; and