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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 39(7) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the merchant banker, submit a report to the Board and recommend the penalty to be imposed as also the grounds on the basis of which the proposed penalty is justified.