Section 22(2)(b) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(b)he shall also be liable for -

(i)an action under section 11 (4) of the Act ; or

(ii)suspension or delisting of securities; or

(iii)being debarred from accessing the securities market; or

(iv)being debarred from dealing in securities; or

(v)an action for suspension or cancellation of certificate of registration; or

(vi)such other action permissible which may be deemed appropriate in the facts and circumstances of the case.

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