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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(2) in Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

(2)Unless otherwise specifically ordered, these regulations shall not be applicable to cases where the Securities Appellate Tribunal or a Court has appointed an administrator or any other person for the purposes of recovery and/or repayment to investors.