Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(1)(c) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(c)the applicant has been party to two settlement orders during the period of thirty six calendar months, prior to the date of the application;