Securities And Exchange Board Of India - Subsection
Section 8(4) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014
(4)[ The application fee referred to in sub-regulation (2) of regulation 3, the additional processing fee accompanying the application for condonation of delay as referred to in sub-regulation (2) of regulation 4 and the legal costs, if any, forming part of the settlement amount shall be credited to the Securities and Exchange Board of India General Fund.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2016-17/036, dated 23.2.2017 (w.e.f. 9.1.2014).]
