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Securities And Exchange Board Of India - Section

Section 20 in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

20. Procedure.

(1)The provisions of Chapters IV to VI of these regulations may be applied mutatis mutandis to a settlement application filed under this Chapter and a settlement order passed accordingly.
(2)The information, documents and evidence provided by the applicant under this chapter shall be submitted in the manner specified by the Board.