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Securities and Exchange Board of India (Procedure for Search and Seizure) Repeal Regulations, 2015- (Securities and Exchange Board of India) (17 Sep 2015)

MANU/SREG/0031/2015

Capital Market

The Securities Exchange Board of India notified new Regulations on the search and seizure of defaulters’ properties. Under the Regulations, 2015, permission will have to be obtained from special courts before undertaking search and seizure operations.

Tags : SEBI   SEARCH AND SEIZURE  

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