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[Cites 0, Cited by 0] [Section 15K] [Entire Act]

Union of India - Subsection

Section 15K(1) in The Securities and Exchange Board of India Act, 1992

(1)The Central Government shall by notification, establish one or more Appellate Tribunals to be known as the Securities Appellate Tribunal to exercise the jurisdiction, powers and authority conferred on such Tribunal by or under this Act or any other law for the time being in force.