Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(2)An applicant who withdraws an application under sub-regulation (1) shall not be permitted to make another application in respect of the same default:Provided that, as may be recommended by the High Powered Advisory Committee, such an application may be considered subject to an increase of atleast fifty percent over the settlement amount determined in accordance with Schedule-II of these Regulations.
