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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Securities And Exchange Board Of India - Subsection Section 22(b) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008 (b)"designated authority" means an officer of the Board and includes a bench of such officers appointed under regulation 24;
