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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(2)(e) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018

(e)Cancel securities and reduce holdings where the securities are issued fraudulently, including bonus shares received on such securities, if any, and reimburse any dividends received, etc.;