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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(e)Cancellation of securities and reduction in share holding where the securities are issued fraudulently including cancellation of bonus shares received on such securities, if any, and reimbursement of any dividends received, etc;