Securities And Exchange Board Of India - Subsection
Section 21(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(2)The Ombudsman in the case of an award, or the Board in the case of order passed in petition for review of the award, as the case may be, may determine the cost of the proceedings in the award and include the same in the award or as the case may be, in the order.
