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Citedby 62 docs - [View All]
Rajan Vasudevbhai Dapki And 2 Ors. vs Securities And Exchange Board Of ... on 17 July, 2006
In Re: Ipo Investigations - Karvy ... vs Unknown on 26 May, 2006
Karvey Stock Broking Ltd. vs Securities And Exchange Board Of ... on 2 May, 2006
Nam Securities Limited vs Securities And Exchange Board Of ... on 18 November, 2005
Ramrakh R. Bohra, Harvest Deal ... vs Securities And Exchange Board Of ... on 6 November, 1998

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[Complete Act]
Central Government Act
Section 19 in The Securities And Exchange Board Of India Act, 1992
19. Delegation. The Board may, by general or special order in writing delegate to any member, officer of the Board or any other person subject to such conditions, if any, as may be specified in the order, such of its powers and functions under this Act (except the powers under section 29) as it may deem necessary.