Securities And Exchange Board Of India - Subsection
Section 4A(ii) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(ii). In regulation 23, for the words "the Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002" the words "Chapter V of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008" shall be substituted.
