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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(a) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008

(a)not undertake any new assignment or contract or launch any new scheme and during the period of such debarment or suspension it shall cease to carry on any activity in respect of which certificate had been granted;