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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(2)(e) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(e)to inquire into the complaints received from investors, clients, other market participants or any other person on any matter having a bearing on the activities of the intermediary;