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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(3)(iii) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(iii)a representative of the Board not below the rank of Executive Director who shall be Secretary of the Selection Committee, to be nominated by the Chairman.