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[Cites 0, Cited by 6] [Section 15F] [Entire Act]

Union of India - Subsection

Section 15F(a) in The Securities and Exchange Board of India Act, 1992

(a)fails to issue contract notes in the form and manner specified by the stock exchange of which such broker is a member, he shall be liable to a penalty which shall not be less than one lakh rupees but which may extend to for which the contract note was required to be issued by that broker;