Securities And Exchange Board Of India - Subsection
Section 38(1) in The Securities and Exchange Board of India (Intermediate) Regulations, 2008
(1)With effect from publication of these regulations in the Official Gazette(a)the Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and imposing Penalty) Regulations, 2002; and(b)the Securities and Exchange Board of India (Criteria for Fit and Proper Persons) Regulations, 2004. shall be repealed.
