Section 4(d) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(d)after sub- section (3), the following sub- section shall be inserted, namely:-" (4) Without prejudice to the provisions contained in sub- sections (1), (2), (2A) and (3) and section 11B, the Board may, by an order, for reasons to be recorded in writing, in the interests of investors or securities market, take any of the following me sures, either pending investigation or inquiry or on completion of such investigation or inquiry, namely:-
