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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)(a) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995

(a)the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;