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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(a) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(a)remit the settlement amount forming part of the settlement terms, not later than fifteen calendar days from the date of receipt of the notice of demand, which may be extended by the Panel of Whole Time Members for reasons to be recorded, by fifteen calendar days: