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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(2)(d) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(d)defaults or manipulative practices by mutual funds, alternative investment funds, collective investment schemes and their sponsors or asset management companies, collective investment management company, managers, trustees that result in substantial losses to investors, except in cases where the applicant has compensated the investors for the losses, to the satisfaction of the Board;