Securities And Exchange Board Of India - Subsection
Section 28(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)If the applicant fails to comply with the settlement order or at any time after the settlement order is passed, it comes to the notice of the Board that the applicant has not made full and true disclosure or has violated the undertakings or waivers, settlement order shall stand revoked and withdrawn and the Board shall restore or initiate the proceedings, with respect to which the settlement order was passed.
