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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(2)(e) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(e)failure to redress investor grievances to the satisfaction of the Board, except where the alleged default is with regard to delayed redressal;