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Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002

Date Details
23-Apr-2007SEBI (Manner of Service of Summons and Notices issued by the Board) (Amendment) Regulations, 2007
23-Aug-2006 Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Amendment) Regulations, 2006
21-Aug-2006Corrigendum to earlier notifications S.O. No.5(E), 28(E) and 779(E) of 2005
06-Jun-2005 Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) (Amendment) Regulations, 2005
31-Dec-2004 Securities And Exchange Board Of India (Procedure For Holding Enquiry By Enquiry Officer And Imposing Penalty) (Third Amendment) Regulations, 2004
02-Sep-2004 Securities And Exchange Board Of India (Procedure For Holding Enquiry By Enquiry Officer And Imposing Penalty) (Second Amendment) Regulations, 2004
13-Jul-2004 Securities and Exchange Board of India (Procedure for holding Enquiry by Enquiry Officer and Imposing Penalty)(Amendment) Regulations 2004
30-Dec-2003 Securities and Exchange Board of India (Procedure for holding Enquiry by Enquiry Officer and Imposing Penalty)(Second Amendment) Regulations 2003
27-Nov-2003 Securities and Exchange Board of India (Procedure for holding Enquiry by Enquiry Officer and Imposing Penalty)(Amendment) Regulations 2003
27-Sep-2002 Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002