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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(2)(a) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(a)return the certificate of registration so cancelled to the Board and shall not represent itself to be a holder of certificate for carrying out the activity for which such certificate had been granted;