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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] Securities And Exchange Board Of India - Subsection Section 37(iii) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992 (iii)the merchant banker is guilty of fraud, or is convicted of a criminal offence;
