Securities And Exchange Board Of India - Subsection
Section 18(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(2)Notwithstanding anything contained in the settlement notice, the Board shall have the right to modify the nature of the enforcement action to be initiated against the noticee and the charges stated in the notice shall not confer any right to seek settlement on the said basis or avoid any enforcement action due to modified charges.
