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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 88(3)(ii) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(ii)if the Appellate Authority decides to enhance the punishment but an inquiry has already been held as provided in regulation 80, the Appellate Authority shall give a show cause notice to the employee as to why the enhanced penalty should not be imposed upon him and shall pass final order after taking into account the representation, if any, submitted by the employee