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[Cites 0, Cited by 0] [Section 11C(9)] [Section 11C] [Entire Act]

Union of India - Subsection

Section 11C(9)(c) in The Securities And Exchange Board Of India (Amendment) Act, 2002

(c)to seize books, registers, other documents and record, it considers necessary for the purposes of the investigation: Provided that the Magistrate shall not authorise seizure of books, registers, other documents and record, of any listed public company or a public company (not being the intermediaries specified under section 12) which intends to get its securities liste on any recognised stock exchange unless such company indulges in insider trading or market manipulation.