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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(b) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(b)whether the applicant, its directors or partners, or trustees, as the case may be or its principal officer is involved in any pending litigation connected with the securities market which, has an adverse bearing on the business of the applicant or on development of functioning of the securities markets;