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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(1)A settlement order under these regulations shall not be admissible as evidence in any other proceeding relating to an alleged default not covered under the settlement order nor affect the right of third parties arising out of the alleged default.