Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] Securities And Exchange Board Of India - Subsection Section 20(d) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002 (d)directing the disgorgement of any ill-gotten gains or profits or avoidance of loss;
