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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(3)(d) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(d)if the complaint pertains to the same subject matter for which any proceedings before the Board or any court, tribunal or arbitrator or any other forum is pending or a decree or award or a final order has already been passed by any such competent authority, court, tribunal, arbitrator or forum.