Securities And Exchange Board Of India - Subsection
Section 5(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(3)Without prejudice to the generality of the foregoing provisions, for settling any specified proceeding the Board may inter alia take into account the following factors, -(a)whether the applicant has refunded or disgorged the monies due, to the satisfaction of the Board;(b)whether the applicant has provided an exit or purchase option to investors in compliance with securities laws, to the satisfaction of the Board;(c)whether the applicant is in compliance with securities laws or any order or direction passed under securities laws, to the satisfaction of the Board;(d)any other factor as may be deemed appropriate by the Board.
