Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Securities And Exchange Board Of India - Subsection Section 32(2) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 (2)In any proceedings initiated by the Board, the Board shall comply with principles of natural justice before issuing directions to any person.
