Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2)(c) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(c)Direction in the nature of disgorgement, where it is possible to identify the investors who have incurred losses on account of the action or inaction of the applicant;