Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(g) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009

(g)`legal proceedings' means any proceedings before a court or tribunal where one thousand or more investors are affected or likely to be affected by :-
(i)mis-statement, misrepresentation or omission in connection with the issue, sale or purchase of securities;
(ii)non-receipt of securities allotted or refund of application monies paid by them;
(iii)non-payment of dividend;
(iv)default in redemption of securities or in payment of interest in terms of the offer document;
(v)fraudulent and unfair trade practices or market manipulation;
(vi)such other market misconduct which in the opinion of the Board may be deemed appropriate; but does not include any proceeding where the Board is a party or where the Board has initiated any enforcement action;