Securities And Exchange Board Of India - Subsection
Section 98(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity or any other person thereof who contravenes any of the provisions of these regulations, shall, in addition to liability for action in terms of the securities laws, be liable for the following actions by the respective stock exchange(s), in the manner specified in circulars or guidelines issued by the Board:(a)imposition of fines;(b)suspension of trading;(c)freezing of promoter/promoter group holding of designated securities, as may be applicable, in coordination with depositories.(d)any other action as may be specified by the Board from time to time
