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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(1)All information submitted and discussions held in pursuance of the settlement proceedings under these regulations shall be deemed to have been received or made in a fiduciary capacity and the same may not be released to the public, if the same prejudices the Board and/or the applicant.