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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(3) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(3)An award may be reviewed by the Board only if-
(a)there is substantial mis-carriage of justice, or
(b)there is an error apparent on the face of the award.