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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(b) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(b)provide and continue to provide complete and true disclosure of information, documents and evidence, which is in his possession or he is able to obtain, to the satisfaction of the Board in respect of the alleged contravention of the provisions of securities laws;