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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(2)The High Powered Advisory Committee shall consist of a Judicial member who has been the Judge of the Supreme Court or a High Court and three external experts having expertise in securities market or in matters connected therewith or incidental thereto.