Section 5(4) in Securities Contracts (Regulation) (Procedure For Holding Inquiry and Imposing Penalties) Rules, 2005
(4)Every such order shall be dated and signed by the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).].
